LALIT CHAMPALAL NAHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent State. Learned Advocate Mr.Sumit Prajapati has instructions to appear on behalf of the original complainant. He is permitted to file appearance.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11191028210932 of 2021 registered with Vejalpur Police Station, Ahmedabad for offence under Ss. 406, 420 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.