RAMESHBHAI CHUNAJI MAKNAJI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Majmudar for the applicant, learned advocate Mr.Chintan Popat for the original complainant and learned Additional Public Prosecutor Mr.Raval for the respondent ' State.

(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 FIR being C.R. No.11204025230049 of 2023 registered with Kheda Town Police Station, Kheda for offences punishable under Ss. 465, 467, 468, 471 and 120(b) of the 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.