VIJAY GANDABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B. Dabhi waives service of Rule on behalf of the respondent State.

(2.) 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?08 of 2019 registered with CID Crime Surat Zone Police Station for offence under Sections 406 , 409 , 420 and 120(B) of the Indian Penal Code, Sections 4, 5 and 6 of the Prize Chit and Money Circulation Act and Section 3 of the Gujarat Protection of Interest of Depositors Act.

(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.