SURESHBHAI BABUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-36 of 2017 with Lunavada Police Station, Mahisagar for the offence punishable under Sections 379 , 120B , 201 , 409 , 114 and 36 of the Indian Penal Code and Sections 66 , 66(E) and 72 of the I.T. Act with Section 43 of Gujarat Secondary Education Act.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.