SARFARAJ MUSTUFABHAI BHADKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. RC, Kodekar, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.

(2.) THIS bail application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I033 of 2013 before Modasa Town Police Station, Sabarkantha for the offences punishable under Sections 409, 420, 465, 467, 468,471,474 and 114 of the Indian Penal Code.

(3.) LEARNED Additional Public Prosecutor has opposed the grant of bail looking to the nature and gravity of offence.