VIKRAMBHAI KHETARAMJI SHANKARJI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I have heard learned advocates appearing for the respective parties.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 45 of 2019 registered with Limbdi Police Station, Dist. Surendranagar, for the offences punishable under Sections 454 , 457 , 380 , 120 (B) and 114, etc. of the Indian Penal Code .

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