PRAJAPATI VINODBHAI BHIKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with FIR being I-C.R. No.190 of 2021 (Part-A - 11206043210960 of 2021) registered with Mehsana Taluka Police Station, Mehsana Taluka, for the offences punishable under Ss. 406, 420 and 114 of the Indian Penal Code and Sec. 3 of G.P.I.D. Act.

(2.) It is the submission of learned counsel for the applicant that the applicant is in judicial custody since 8/2/2022 He further submitted that considering the role attributed to the present applicant, the applicant may be enlarged on regular bail on any terms and conditions.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.