GAURAV SATYANARAYANBHAI AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants, by way of the applications filed under'Section 439'of the Code of Criminal Procedure, seek regular bail in connection with the FIR being No. 11196004201261 of 2020 of registered with Gotri Police Station, Dist. Vadodara City, for the offences punishable under'Sections 406,'420,'465,'467,'468,'471'and'120(B)'of Indian Penal Code.

(2.) It is the submission of learned counsel for the applicant in Criminal Misc. Application No.3666 of 2021 that the applicant is suffering confinement since 23.12.2020 and it is the submission of learned counsel for the applicant in Criminal Misc. Application No.6597 of 2021 that the applicant is suffering confinement since 05.11.2020 and charge-sheet has already been filed. Hence, further detention of the applicants are unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicants and nature of accusation, the discretion may not be exercised in favour of the applicants.