MANISHKUMAR BIPINCHANDRA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Maithili Mehta, learned Additional Public Prosecutor, 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, C.R. No.I 291 of 2019 registered with Kamrej Police Station, Surat (Rural) for the offence punishable under Sections 409 , 420 , 120B , 114 and 34 of the Indian Penal Code.

(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.