BUTABHAI HIRABHAI GANGADIA 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.11213091200177 of 2020 registered with Shapar (Veraval) Police Station, for the offence punishable under Sections 463 , 467 , 473 , 475 , 484 , 114 , 120(B) and 465 of the Indian Penal Code.

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