SAGAR 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.11191014200362 of 2020 registered with Ellis Bridge Police Station, District Ahmedabad City, for offence under Sections 406 , 420 , 465 , 467 , 468 , 471 , 409 , 120(B) , 34 , 255 , 259 and 260 of the Indian Penal Code.

(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 and learned advocate for the first informant have opposed grant of regular bail looking to the nature and gravity of the offence.