PRATIKBHAI JAYANTIBHAI KAPASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant has filed the present application under Section 439 of the Code of Criminal Procedure to release him on regular bail in connection with an offence registered at C.R.No.I60 of 2012 with Umra Police Station, DistrictSurat, for the offences punishable under Sections 420, 464, 465, 467, 468, 471, 474, 120(B) and 34 of the Indian Penal Code.

(2.) MR . J.M. Panchal, learned Advocate, appearing for the applicant accused has drawn the attention of the Court to the Order dated 29.1.2013 passed by the Hon'ble Apex Court in SLP (Criminal Misc. Petition No. 27010 of 2012, in the matter of a coaccused ­ Prasanna @ Prasang Jaysukhlal Bhatt and has observed as under:

(3.) MR . Maulik G. Nanavati, learned APP, appearing on behalf of the respondentState has opposed grant of regular bail but does not invite any reasoned order.