SEDHABHAI MEVABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice 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, C.R. No. 11195050200129 of 2020 registered withTharad Police Station for the offence punishable under Sections 392 and 506(2) 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.