NAVESHBHAI BHARSINGBHAI RATHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11184001200888 of 2020 registered with Bodeli Police Station, District: Chhotaudepur for the offences under Sections 65(a), 65(e), 98(2), 81 and 83 of the Indian Penal Code.

(3.) Mr Sindhi learned advocate for the applicant submits that the applicant is a cleaner and he has no antecedents. He submits that considering the nature of allegation against the applicant, the applicant may be enlarged on appropriate terms and conditions.