PARITOSHBHAI LALITBHAI ZALA (VALMIKI) 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 the I-C.R.No.11208003210883 of 2021 registered with Gandhigram-2 (University) Police Station, Rajkot City of the offence punishable under Sections 406, 409, 420, 120B of the IPC and under Section 3 of the GPID Act and under Section 4 of the Prize Chits and Money Circulation Act, 1978.

(2.) Learned Advocate appearing on behalf of the applicants 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.