LALABHAI KALUBHAI RAVAL 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 the First Information Report being M. Case No.1 of 2000 registered with the Bhabhar Police Station, District: Banaskantha of the offence punishable under Sections 420 read with 114 of the Indian Penal Code.

(2.) The 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.) 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.