MUKESHJI KESHAJI THAKOR 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 ICR No.414 of 2019 registered with Sola High Court Police Station, for offence under Sections 406 , 420 and 114 of IPC.

(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 respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.