DINESHBHAI PRATAPBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I- 11187007220071 of 2022 registered with Santrampur Police Station, District Mahisagar, for offences under Ss. 489(A), 489(B), 489(c) and 114 of the IPC.

(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.