ROHIT RAJUBHAI PATEL 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 Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.A-11210047200955 of 2020 registered with Udhana Police Station, Surat for the offence punishable under Ss. 454 , 457 , 380 and 114 of the Indian Penal Code.

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