IRSHADBHAI AHEMAD HUSAIN AHEM Vs. STATE

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being FIR No.11214021211045 of 2021 registered with Kosamba Police Station, Surat for the offence punishable under Sections 379, 408, 413, 120(B) and 114 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant 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.