IRFAN MUSTUFA MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vasimraja A Kureshi for the applicant and learned Additional Public Prosecutor Mr. Ronak Raval for the respondent State through Video Conferencing.

(2.) By this application filed under Section 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.11197025202033 of 2020 registered with Karanj Police Station, District Vadodara, punishable under Sections 406, 420, 465, 468, 471 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.