- (1.)The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11210055210682 of 2021 registered with Salabatpura Police Station, District: Surat for offence under Ss. 406 , 420 , 411 and 114 of the Indian Penal Code.
(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 and the applicant will comply with the terms of the settlement.
(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.