DIWAKER HARINARAYAN SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I -03 of 2015 registered with C.I.D. Crime Gandhinagar Zone Police Station, District: Gandhinagar for the offences under Sections 409, 418, 465, 467, 468, 471, 120(B) and 114 etc. of the Indian Penal Code and under Section 13(1) c, d (2) of the Prevention of Corruption Act .

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, 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.