GAGAN BHAGATSINH VISHVAKARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. I- 310 of 2017 registered with Varrachha Police Station, District: Surat for the offence punishable under Sections 399 and 120 (B) of the Indian Penal Code and Section 135 of the G.P. Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant 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.