ARIFBHAI GULSHERKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Tolia for Mr.Amit Shah for the applicant and learned Additional Public Prosecutor Mr. 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.I-11210003220290 of 2022 with Adajan Police Station, Surat for the offences punishable under Ss. 419, 420, 465, 467, 468 , 471 and 120(b) of the IPC..

(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.