A.J.Desai,J. - (1.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 11211057210289 of 2021 with Surendranagar City A Division Police Station, District Surendranagar, for the offences punishable under Sections 436, 452, 427 and 114 of the Indian Penal Code.
(2.)Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.
(3.)The learned APP opposes the grant of bail looking to the nature and gravity of offences.