KAMLESHBHAI KANTIBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Lokhandwala for the applicant and learned Additional Public Prosecutor Mr.H.K.Patel for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR No.11191011210085 of 2021 registered with D.C.B. Police Station, Dist.Ahmedabad for the punishable under Ss. 406 , 408 , 409 , 420 , 120(B) and 34 of the Indian Penal Code.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.