RAMANBHAI BHOLIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11191045202003 of 2020 registered with Sola High Court Police Station, Ahmedabad for offence under Ss. 420 , 465 , 467 , 468 , 471 , 120B and 34 of the Indian Penal Code.

(2.) Learned Senior 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. It is submitted that the Applicant is 65 years old and is a senior citizen and suffering from several ailments. Investigation has been concluded and charge sheet has been filed.

(3.) Learned Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that there is an overwhelming prima facie case of forgery of power of attorney.