A.J.Desai,J. - (1.)Rule. Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11199004201753 of 2020 with Ankleshwar City Police Station, for the offences punishable under Sections 420 and 406 of the Indian Penal Code.
(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.