IQBALAHMED 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 C.R.NO.I/11208055210087/2021 registered with D.C.B. Police Station, Rajkot for offence under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 472 , 473 , 474 , 170 , 201 , 120(B) and 34 of the Indian Penal Code and Sec. 66(D) of the I.T.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. He states that the present applicant is main conspirator under whom the other accused persons were operating.