VIJAY AMRAJI JESANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Moxa Thakkar, learned Additional Public Prosecutor, 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. 94 of 2020 (11191015200094 of 2020) registered with Nikol Police Station, Ahmedabad for the offence punishable under Sections 457 , 380 and 114 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.