THAKOR KALAJI KHENGARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Moxa Thakkar, 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. 11216025200029 registered with Santej Police Station, Gandhinagar for the offence punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 , 120B 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.