AJITKUKMAR CHANDRAPAL SINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11210002211283 of 2021 with Sachin G.I.D.C. Police Station, District" " Surat (City) for the offence punishable under Ss. 406, 420, 465, 467, 468, 471 and 120(B) of the Indian Penal Code.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.