HARSHADBHAI RAMANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua applicant No.1 at this stage, with a liberty to file the same afresh if the trial does not commence within reasonable period. The application stands disposed of as not pressed qua applicant No.1. Rule is discharged.

(2.) This application is filed by the applicant under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I- 36 of 2017 with Lunavada Police Station, Mahisagar for the offence punishable under Sections 397,120B, 201, 409, 114 and 36 of the Indian Penal Code, 1860 Sections 66, 66(E) and 72 of I.T. Act and Section 43 of Gujarat Secondary Education Act.

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