JEET SAMIRBHAI VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Hardik Soni, waives service of notice of rule for and 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.11198068200187 of 2020 registered with Bharatnagar Police Station, Dist: Bhavnagar for the offence punishable under Sections 454 , 457 , 380 , 511 , 427 , 120-B and 114 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.