RUSHABH PIYUSHKUMAR YAGNIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though this is successive bail application and the same should be dealt with by the Coordinate Bench of this Court but, this application is taken up for final hearing by this Court in view of the circular dated 16.04.2021.

(2.) The present application is filed under'Section 439 of the Code of Criminal Procedure for regular bail in connection with an of fence being C.R.No.I- 1119508200864 of 2020 registered with Bhildi Police Station, District Banaskantha for the of fences punishable under'Sections 406,'409,'420,'465,'467,'468'and'114'etc. of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of of fence, the applicant may be enlarged on regular bail by imposing suitable conditions.