IMRANBHAI AKHTARBHAI YASINBHAI BARA Vs. STATE OF GUJARAT

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 C.R. No.11191022220221 of 2022 registered with Isanpur Police Station, District : Ahmedabad city for offence under Ss. 406 , 420 , 452 , 465 , 467 and 468 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.