PRAFULBHAI LILACHAND SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of filing the present application under Section 439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on bail in connection with the FIR being CR No. I10 of 2010, registered with Gandhinagar Zone Police Station, DistrictGandhinagar, for the offenses punishable under Sections 406, 420, 409, 465, 467, 468, 471, 477A, 120(B) and 114 of the Indian Penal Code and Section46 of the Banking Regulations Act. Pursuant to the notice issued by this Court to the other side, the original complainant has appeared through learned Advocate and filed an affidavitinreply opposing granting of bail to the applicant.

(2.) THE brief facts arising from the record are as under:

(3.) MR . P.M. Thakker, learned Senior Counsel with Ms. Archana Acharya, learned Advocate, for the applicant, would submit that a common FIR has been lodged, by which it has been alleged that several persons in different transactions have committed the offenses, as stated hereinabove.