MUKESHBHAI POPATBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Bharada with learned Advocate Mr.Sheladiya for the applicant and learned APP Mr.Manan Mehta 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 CR No.11210015210235 of 2021 registered with DCB Police Station, Surat for offences punishable under Ss. 406, 408 and 420 of the Indian Penal Code.

(3.) Learned Advocate Mr.Bharada 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.