NITINBHAI GOPALBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Virat Popat for learned advocate Mr. Fouzan N. Soniwala for the applicant, learned advocate Mr. Kunal S. Shah for the respondent no. 1 and learned Additional Public Prosecutor Mr. H. K. Patel for the respondent - State.

(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 at C.R.No. I- C.R.No. 84 of 2019 with Bardoli Police Station, District:- Surat Rural for the offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 120 (B) and 114 of the Indian Penal Code .

(3.) Today, learned advocate Mr. Virat Popat for the applicant submitted undertaking of Himalaya Nitinbhai Rana S/o. he present applicant wherein he has shown his willingness to deposit an amount of Rs.4.00 Crores, out of outstanding amount of Rs.6.30 crores as claimed by HUDKO before the DRT.