BHARATBHAI SHAMBHUIBHAI GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. registered at C.R. No. I - 62 of 2016 with DCB Police Station, District Ahmedabad, for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120- B, 34 and 419 of the Indian Penal Code and Section 12 of the Passport Act.

(2.) Mr. N.D. Nanavaty, learned Senior advocate appearing for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He would further submit that the applicant is ready and willing to deposit an amount of Rs. 5 Lacs with the learned Trial Court, subject to his rights and contentions. However, for depositing the said amount, reasonable time may be granted to the applicant.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.