LAWS(GJH)-2022-4-216

AKHILESH RAM MURTI PAL Vs. STATE OF GUJARAT

Decided On April 06, 2022
Akhilesh Ram Murti Pal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR-I/11195060210308/2021 registered with Vav Police Station, Banaskantha for offence under Ss. 406 , 420 , 120(B) , 465 , 467 , 468 , 469 and 471 of the Indian Penal Code.

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