MAHESHBHAI SAGARBHAI RATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for successive regular bail in connection with F.I.R. registered as C.R. No. 11210015220240 of 2022 with DCB Police Station, District Surat City, for the offences punishable under Ss. 409 , 465 , 467 , 468 , 471 , 420 , 120(B) and 34 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on successive regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.