RAMBHAI ARJANBHAI ODEDARA (MAHER) 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 the FIR being C.R.No.11186006210693 of 2021 registered with Sutrapada Police Station, Gir-Somnath of the offence punishable under Ss. 406, 420, 114 of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicants 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.