SOYAMBHAI SHAFIMOHAMMAD VAHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Hardik Soni waives service of Rule on behalf of the respondent State.

(2.) Pursuant to the liberty granted by this Court order dated 06.08.2019, the present successive bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I­106 of 2018 registered with Vidhyanagar Police Station, District Anand, for offence under Sections 406, 420 and 120B of the Indian Penal Code and Section 3 of the Gujarat Protection of Interest of Depositors Act, 2003.

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