RITESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Prithviraj, learned advocate, is permitted to file his appearance for the complainant. Affidavit-in-reply filed on behalf of the complainant is taken on record.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. I - 126 of 2019 with Panigate Police Station for the offences punishable under Sections 406, 420, 120(B) and 114 etc. of the IPC.

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