SANDIP JAWAHARLAL GHUNCHAL 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.11201002210018 of 2021 registered with CID Crime Police Station, District ' Ahmedabad Zone for offence under Ss. 406, 420 120B and 114 of the Indian Penal Code and Sec. 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003 (for short, "the GPID Act, 2003").

(2.) 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 appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.