AMITBHAI SAMATBHAI VADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R. No. I-11186004210612 of 2021 registered with Prabhas Patan Police Station, District: Gir-Somnath for the offences under Ss. 409, 34 and 114 of the Indian Penal Code and Sec. 66 of the Information Technologies Act, 2000.

(2.) Mr. Mavadhiya, learned advocate for the applicant submits that application is not involved in commission of the offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of allegations, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Mr. Kodekar, learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.