HITESHBHAI NATUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11204046201974 of 2020 registered with Nadiad Town Police Station, District Kheda for the offences under Ss. 406 , 420 , 114 , 409 , 467 , 468 and 471 of the Indian Penal Code, 1860.

(2.) The brief facts are that an application dtd. 27/11/2020 was preferred by the Police Inspector, Nadiad Town Police Station to insert Sec. 409 of the IPC in the FIR along with other above mentioned provisions of the Indian Penal Code . By an order dtd. 5/12/2020 passed by the Chief Judicial Magistrate, Nadiad, Sec. 409 of the IPC came to be added in the FIR being CR No.11204046201974 of 2020, lodged on 26/11/2020 with Nadiad Town Police Station, Kheda. Thereafter, another application dtd. 27/12/2020 was preferred by the Police Inspector, Nadiad Town Police Station to insert Ss. 467 , 468 , 471 of the IPC, which came to be added by an order dtd. 8/1/2021 passed by the Chief Judicial Magistrate, Nadiad in the said FIR being no. - 11204046201974 of 2020, lodged on 26/11/2020 with Nadiad Town Police Station, Kheda.

(3.) Learned senior advocate Mr.Unwalla, has submitted that pursuant to the order passed by this Court on 26/8/2021, the applicant has deposited an amount of Rs.2,50,000.00 before the Trial Court. Learned senior advocate for the applicant has further submitted that the applicant is ready and willing to deposit further amount of Rs.4,00,000.00.