LOKESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Kishan Daiya for the applicant and learned Additional Public Prosecutor Ms. Maithili Mehta 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 the FIR registered at C.R.No.11214021211045 of 2021 with Kosamba Police Station, Surat for the offence punishable under Ss. 379 , 408 , 413 , 120(B) , 114 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 even stringent conditions. Learned advocate for the applicant has placed reliance upon the orders passed by co-ordinate benches of this Court and the trial Court, whereby co-accused persons are enlarged on bail, which are as under: