ASHRAFBHAI SALIMBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 20 of 2019 registered with D.C.B. Vadodara City Police Station, for the offences punishable under Sections 406, 420, 465, 468, 471, 120(B), etc. of the Indian Penal Code.

(2.) Mr.P.P.Majmudar, learned advocate appearing on behalf of the applicant submits that the applicant is ready and willing to deposit an amount of Rs.5 Lacs before the concerned Trial Court, subject to his rights and contentions, within a period of six weeks. He further submits that considering the nature of offence, 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.