NAGIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11186007200083/2020 registered with Talala Police Station, District: Gir-Somnath for the offences under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120(B) of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been wrongly roped in the offence. He is merely an agent getting commission of Rs.600/- for the vehicle. He had collected only the original documents from the proposed purchaser. He has further submitted that the co-accused have been released on bail and even the RTO officer has also not properly verified the documents. Therefore, 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.