POOJABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is fled under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-CR No. 11216007210243 of 2021 registered with Gandhinagar Sector 21 Police Station, Gandhinagar for the offence under Ss. 406, 420, 465, 467, 468, 471, 114 and 120(B) of the 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 respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.