SURESHBHAI @ KARIYO BHARATBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent - State of Gujarat. With the consent of learned advocates appearing for the respective parties, present application is taken up for final hearing today. 1. This successive 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.11187002200452 of 2020 with Balasinor Police Station, District Mahisagar for the offences punishable under Sections 406, 420, 465, 471 of the Indian Penal Code, 1860 and sections 81, 65(e) and 98(2) of the Prohibition Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.