PREMSING FULSINGJI SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.111970472002016 registered with Savli Police Station, Vadodara Rural for the offences punishable under Sections 465, 467, 468, 474, 482, 483, 120B of the Indian Penal Code and under Sections 65-A., 65-E, 81, 83, 98(2) of the Prohibition Act.

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