MOHAMMAD IKBAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11199035200159 of 2020 registered with Dahej Marine Police Station, Bharuch for offence under Sections 407, 114, 413, 201, 471 and 472 of the Indian Penal Code.

(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. It is submitted that there is telephonic conversation and purchase is made at lower rate. The applicant being in business would be aware of the prevailing rates and therefore, ought not to have purchased the goods at a rate lower than the market rate.