JAMEELKHAN DUBARKHAN 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 I-CR No.11197005200267 of 2020 registered with Vadodara Taluka Police Station, Vadodara Rural for offence under Sections 406, 420, 465, 467, 468, 471, 419, 114 and 120(B) of the Indian Penal Code and Sections 66(C) and 66(D) of the IT Act.

(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 respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.