MUKESHBHAI JETHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent ?State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 406, 420, 170 and 114 of the Indian Penal Code for which FIR came to be registered at C.R. No.I ? 109 of 2017 with Gambhoi Police Station.

(3.) Learned counsel for the petitioner states that a sum of Rs.11,00,000( Rupees Eleven Lakhs Only) has been recovered from the petitioner and is deposited as muddamal with the court below. He submits that he has no objection if the concerned court pays over the said amount to the complainant. He further stated that the petitioner will cooperate and will tender no objection for withdrawal of the said amount by the complainant in the application already made by the complainant in this regard.