PRAVINBHAI BHIKHABHAI PANSURIYA 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 FIR being C.R.No.I­37 of 2019 registered with Pethapur Police Station, District Gandhinagar for offence under Sections 406, 420, 465, 466, 469, 471 and 114 of IPC.

(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 APP appearing on behalf of the respondent­State as well as learned advocate Mr. Parekh appearing for the original complainant have opposed this application. Learned APP has submitted that applicant has received Rs.20 lakh by way of remuneration from other co­accused. Learned APP has pointed out from the investigation papers that receipt is also prepared by co­accused Ashokbhai. Thus, when the applicant has received certain amounts from the co­accused, this Court may not exercise discretion in favour of the applicant.