DALSUKHBHAI PARSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I -C.R.No.157 of 2015 registered with Maninagar Police Station, Ahmedabad City of offence punishable under Sections 406, 420, 467, 468, 471, 177, 452, 391, 506(2), 294(B) and 114 of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Advocate Shri S.M.Voro for the original complainant vehemently opposed the grant of bail and the basis for opposing the bail is that the applicant has no regards for rule of law. Any condition that may be imposed will not be complied with. The applicant is already facing proceeding under the Contempt of Court Act.