KAPIL JAYDEVSINGH DAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed to enlarge him on regular bail in connection with an offence being C.R.No.I-15 of 2015 registered with DCB Crime Police Station, Ahmedabad, for the offences punishable under Sections 406, 420, 411, 467, 471 and 120(B) of the Indian Penal Code.

(2.) Mr.N.D.Nanvati, learned Senior Counsel appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

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