MAGHABHAI ARJANBHAI 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 I-CR No. 11195050211003 of 2021 registered with Tharad Police Station, Banaskantha for offence under Ss. 389, 387, 385, 500, 501, 505(1)(c), 506(2), 292 and 120(B) of the Indian Penal Code and Ss. 67 and 67A of the IT Act.

(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.

(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. It is submitted that the applicant is having four antecedents.