NIKHILBHAI HARESHBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present application, filed under Section 439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on regular bail in connection with CR No.I-061 of 2011 registered with Bayad Police Station, for the offence punishable under Sections 420, 406, 465 and 468 of the Indian Penal Code.

(2.) HEARD learned counsel for the applicant and learned Additional Public Prosecutor for respondent-State.

(3.) IF the breach of any of the above conditions is committed, the concerned Court will be free to issue warrant or take appropriate action in the matter.