VIVEK ARVINDBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R. No.I­37 of 2018 registered with Gandhigram (Uni)­2 Police Station, Rajkot for the offences punishable under Sections 406, 409, 420, 120(B) and 114 of the Indian Penal Code, 1860.

(2.) Affidavit filed on behalf of one of the affected persons viz. Alpa Chandrakant Patel, who has been represented by learned advocate Mr. Bomi H. Sethna is taken on record. Mr. Sethna, learned advocate is permitted to file his appearance.

(3.) Mr. N.D. Nanavaty, learned Senior Advocate appearing on behalf of the applicant submits that the applicant had shown his readiness and willingness to deposit an amount of Rs.35,00,000/­ subject to his rights and contentions, which may be advanced before the learned trial Court, within a reasonable period of time. He further submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.