NISHANT MUKESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondentState.

(2.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with IC.R.No.237 of 2017 registered with the Sola High Court Police Station, Ahmedabad City, for the offences punishable under Sections406, 420 and 120(B) of the Indian Penal Code.

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