ASHOKBHAI BHAVANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. I-37/2019 registered with Pethapur Police Station, Gandhinagar for the offenses punishable under Sections 406, 409, 420, 465, 467, 468, 471, 114 and 120(B) of the Indian Penal Code.

(2.) Learned advocate, Mr. Jani for the applicant, under the instruction, states that the land, which is shown at Annexure­Z produced along with the undertaking filed by the daughter of the applicant dated 08.08.2019, will be transferred within a period of six months from the date of his release against the payment made by the concerned members of the Society.

(3.) 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.