SHAILESH BHIKHABHAI VAGHELA 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. I- 11 of 2022 registered with CID Crime Police Station, District: Ahmedabad Zone, Ahmedabad for offences punishable under Ss. 406 , 409 , 420 , 465 , 467 , 468 , 470 , 471 , 477(A) , 120 (B) and 114 of the Indian Penal Code .

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. Report submitted by learned APP is taken on record.