DEEWAN RAGHUSINH MOHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. H.K.Patel waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.50 of 2019 registered with Lathi Police Station, Amreli for offence under Sections 395 , 397 , 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that application is filed in view of the liberty reserved under order dated 04.12.2019 passed in Criminal Misc.Application No.22329 of 2019. that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.