YADRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being CR-I/11189008200130 of 2020 registered before Wankaner Taluka Police Station, District: Morbi for the offence punishable under Sections 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.

(2.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.