SURESH GORDHANBHAI GORASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I- 231 of 2018 registered with Kamrej Police Station, Surat, for offence under Sections 409 , 406 , 420 , 120B , 468 and 471 of the Indian Penal Code, Section 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishment) Act, Sections 4, 5 and 6 of the Prize Chit and Money Circulation Scheme (Banning) Act and Section 66(D) of the Information Technology Act.

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

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