MILANBHAI MANSUKHBHAI UMRETIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Zubin Bharda has instruction to appear on behalf of the Original Complainant. He is permitted to file his appearance on behalf of the Original Complainant.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-26 of 2019 with JUNAGADH 'C' DIVISION POLICE STATION, DISTRICT-JUNAGADH for the offence punishable under Ss. 406, 409, 420, 114, 120(b) of the Indian Penal Code.

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