KIRITBHAI GIJUBHAI PATEL 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 FIR being C.R. No.I -240 of 2013, registered with Khatodara Police Station, District Surat, for the offence punishable under Sections 406, 420, 465, 467, 471 and 120 -B of the Indian Penal Code and under Section 3(2)(v) of the Atrocity Act.

(2.) Mr.N.D.Nanavati, learned senior advocate for Mr.Mrugen Purohit, learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Mr.L.R. Pujari, 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.