PRITESH MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.D. Nanavaty, learned Senior Advocate assisted by Mr. Yash Nanavaty, learned advocate for the applicant and Mr. Manan Mehta, learned APP for the respondent State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being I. C.R. No. 11216008220235 of 2022 registered with Gandhinagar Sector 7 Police Station, Dist.: Gandhinagar, for the offences punishable under Ss. 34 , 204 , 406 , 409 , 420 , 465 , 467 , 468 , 471 , 477A and 120(B) of IPC and under Ss. 447 and 452 of Companies Act.

(3.) The brief facts of the prosecution case are that: