ROHIT POPATLAL SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 154 of 2011 registered with Sardarnagar Police Station, Ahmedabad, for the offences punishable under Sections 498(k), 323, 114, etc. of the Indian Penal Code and Section 135(1) of the Bombay Police Act.

(2.) Ms.Meena Vyas, learned advocate appearing on behalf of the applicant would submit that the applicant is ready and willing to deposit an amount of Rs.50,000/- before the concerned Magistrate Court and is also ready and willing to deposit both the passports; one passport being No.E 4772783 issued by Regional Passport Office, Ahmedabad on 07/06/2003, which is already expired on 06/06/2013 as well as another passport being No.L 0034668 issued by Embassy of India, Kuwait, on 08/04/2013. She has shown both original passports, which are referred hereinabove, before this Court.

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