ASHISHSINH MADHAVSINH ZALA 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. 42 of 2017 registered with the Ranip Police Station, for the offences punishable under Sections 406, 420, 467, 468, 471 and 120B of the Indian Penal Code.

(3.) The learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.

(4.) The learned advocates appearing on behalf of the respective parties do not press for further reasoned order.