NILESHBHAI CHHAGANBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11201016200002 of 2020 registered with C.I.D., Crime Surat Zone Police Station, District: Surat City for the offence punishable under Sections 406, 420, 409, 465, 467, 468, 471 and 120(B) of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. He further submits that co accused persons are granted anticipatory bail/regular bail by the learned Sessions Court concerned in Criminal Misc. Application No.4279 of 2020 vide order dated 21.09.2020 and Criminal Misc. Application No.4378 of 2020 vide order dated 21.09.2020 and this Court has also granted regular bail in favour of the co-accused in Criminal Misc. Application No.14386 of 2020 vide order dated 28.10.2020.

(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.