MUKESH NARAYAN KUMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Jirga Jhaveri 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 C.R. No.I ?164 of 2019 registered with Chandkheda Police Station for offence under Sections 395 , 452 and 506(2) of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(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.