MILAN RAMESHBHAI VAGHASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hriday Buch with learned advocate Mr. Bhavin S. Raiyani appearing for the applicant, learned advocate Mr. Premal S. Rachh appearing for the complainant and learned APP Mr. Manan Mehta appearing for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No.11213021220031 of 2022 registered with Jasdan Police Station, District:- Rajkot for the offence punishable under Ss. 406, 420, 409 and 120 B 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.