VIRESHBHAI RAVJIBHAI TARSARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.B.C.Dave for the applicant, learned advocate Mr.Karan Vyas for the original complainant and learned Additional Public Prosecutor Mr.H.K.Patel for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.11210003211351 of 2021 registered with Adajan Police Station, District Surat City for offences punishable under Ss. 406 , 420 , 506(2) and 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 suitable terms and conditions over and above the terms stated in the undertaking filed by the father of the applicant viz. viz. Ravjibhai Jivanbhai Tarsariya, dtd. 5/5/2022. The undertaking filed by the father of the applicant is taken on record.