HARSHIL GHANSHYAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being PART A-C.R.No. 11191011220092 of 2022 registered with DCB Police Station, District Ahmedabad City for the offence punishable under Ss. 406, 420, 465, 467, 468, 471, 120(B) of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, earlier the applicant has approached this court by way of Criminal Misc. Application No. 22023of 2022 with a request to release him on bail but vide order dtd. 15/12/2022, he was permitted to withdraw such application. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant.

(3.) Learned advocate for the applicant submits that the applicant is ready and willing to deposit Rs.75,00,000.00(Rupees Seventy Five Lacs only) before the learned trial court within four weeks. Ultimately, it was requested by learned advocate for the applicant to allow present application.