RAJNISH HASHMUKHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I /11202009201546 of 2020 with Jamnagar City B Division Police Station, District-Jamnagar , for the offence punishable under Sections 120(A), 386, 384, 504, 506(2), 507 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.