SHAILESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Shukla for the applicant, learned Additional Public Prosecutor Mr. Manan Mehta for the respondent - State and learned advocate Mr.PM. Dave for the original complainant.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the C.R.No. I - 11209020221385 of 2022 registered with Idar Police Station, Dist.Sabarkantha for offences punishable under Ss. 408 , 409 , 406 , 420 , 465 , 467 , 468 , 471 and 120B of Indian Penal Code.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.