SHASHIPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11208055210087 of 2021 registered with DCB Police Station, Dist. Rajkot City, for the offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 120(B) and 34 of the Indian Penal Code.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 25/3/2021. He further submitted that the applicant has not alleged to have played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP as well as learned advocate for the complainant have opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant