MANSHUKHBHAI NAGJIBHAI SHEKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 07.02.2020, present successive bail application is filed by the applicant.

(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-327 of 2007 registered with 'B' Division Police Station, Rajkot City for offence under Sections 489(A)(B)(C) 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.