TIRTHRAJSINH GAJENDRASINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. S.P. Kotia for the applicant and learned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent- State through video conferencing.

(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-?184 of 2019 registered with Nilambaug Police Station, District : Bhavnagar for offence under Sections 457 , 380 , 427 , 511 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. Learned advocate for the applicant states that charge-?sheet has already been filed which fact is confirmed by the learned Additional Public Prosecutor Ms.C.M. Shah.