ARIF GULAM MANSURI 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 No. 11197046200107 of 2020 registered before Shinor Police Station, District: Vadodara for the offence punishable under Sections 406 , 409 , 420 and 114 of Indian Penal Code.

(2.) Learned advocate for the applicants submits that applicants are ready and willing to show their bonafides by depositing Rs. 15 lacs before the District and Sessions Court, Vadodara within a period of there days from the date of passing of this order. Learned advocate for the applicants further submits that the date of 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.