IMRAN @ FIROZBHAI VAHIDBHAI CHHITAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend to correct the name of the father of the applicant. At request of learned advocate for the applicant, name of father of the applicant be shown as "Vaidbhai".

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No11821011202100 of 2020 registered with Dahod Town Police Station, Dahod for offence under Sections 467, 468, 471, 472, 201, 411 and 114 of the Indian Penal Code.

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