DHIREN PRAHLADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr.J.M.Panchal for learned advocate Mr.Rasesh Parikh for the applicant, learned advocate Mr.Barot for the original complainant and learned Additional Public Prosecutor Mr.H.K.Patel for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being I- C.R.No.09 of 2021 registered with CID (Crime) Police Station, Dist.Ahmedabad punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.