GOVINDBHAI DAMANIYABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent ' State.

(2.) By this successive application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.11823004230461 of 2023 registered with Dediapada Police Station, District Narmada for the offences punishable under Ss. 406, 407, 408, 409, 420 and 114 of the IPC and under Ss. 3 and 7 of the Essential Commodities Act, 1955.

(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.