MANGABHAI MANSINH PALAS 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. 11821014230009 of 2023 registered with Dhanpur Police Station, District: Dahod, for offence under Sec. 409 of the Indian Penal Code (hereinafter referred to as " IPC " in short).

(2.) Mr. Nirav V. Parghi, 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 Ms. Divyangna Jhala, appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.