NAVNITBHAI PRAHLADBHAI CHALLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11213043200581 of 2020 registered with Patanvav Police Station, District Rajkot Rural for the offence punishable under Sections 384, 387, 504, 506(2) of IPC and sections 5, 33 and 42 of the Gujarat Money Lenders Act 2011.

(3.) Learned advocate appearing on behalf of the applicant by video conferencing submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.