KIRITKUMAR MAGANLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application has been preferred by the applicant - original accused No.2 under section 438 of the Code of Criminal Procedure in connection with the F.I.R. bearing C. R. No.I-197 of 2017 registered with Satellite Police Station, District : Ahmedabad for the offence punishable under sections 406, 420, 467, 468, 471 and 120(B) of Indian Penal Code (hereinafter referred to as "the IPC" for short).

(2.) Mr.J.M. Panchal, learned senior advocate appearing with Mr.D.K. Puj, learned advocate for the applicant-accused has made the following submissions :-

(3.) Mr.J.K. Shah, learned APP has vehemently opposed the present application. He has submitted that considering the gravity of the offence, this Hon'ble Court may not exercise the discretion in favour of the applicant.