RAJENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed, after filing of the charge- sheet, under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the C.R.No.11198067210509 of 2021 registered with Vartej Police Station, Bhavnagar of the offence punishable under Ss. 406 , 420 , 409 , 477(1) , 120(B) , 34 , 201 etc. of the Indian Penal Code .

(2.) Learned advocate appearing on behalf of the applicants submits that the applicants are innocent and are arraigned as accused on the basis of the statement of the co-accused. He submits that the co-accused have been released on bail by the Coordinate Bench of this Court. He also submits that considering the nature of the offence, the applicants 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.