SATISH SHAMBHUDAYAL AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR.No.190 of 2020 registered with Ankleshwar R.P.F. Police Station, Surat for offence under Section 143 of the Railways Act, 1989.

(3.) 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.