NITIN DINKARRAO PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Utpal M. Panchal, learned advocate on behalf of the applicant, Ms. Archana Acharya, learned advocate on behalf of the original complainant and Mr.L.B.Dabhi, learned APP on behalf the respondent ­ State.

(2.) MR . Utpal M. Panchal, learned advocate on behalf of the applicant states that the applicant is ready and willing to deposit an amount of Rs. 5,00,000/ (Rupees Five Lacs Only) before the Trial Court without prejudice the right and contention, which may be made at the end of the trial.

(3.) THIS application is filed under Section 439 of the Code of Criminal Procedure Code for regular bail in connection with F.I.R. registered at C.R. No. I ­ 58 of 2011 with Udhna Police Station, District Surat for the offences punishable under Sections 406, 409, 420, 465, 467, 468, 114 120(B) and 34,of the IPC.