VINODBHAI RAMANBHAI PRAJAPATI 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 I-CR No.11200010210432 of 2021 registered with Valsad Town Police Station, Valsad for offence under Sections 406, 420 and 114 of the Indian Penal Code, Sections 3 and 7 of the GPID Act and under Sections 4, 5 and 6 of the Price Cheat and Money Circulation (Banning) Act, 1978.

(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. R/CR.MA/16418/2021 ORDER DATED: 16/11/2021

(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.