SANGRAMBHAI KAVABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule.

(2.) LEARNED counsel appearing for the applicant submits that investigation is over and charge sheet is filed and one of the co-accused, against whom almost similar allegations are levelled, is enlarged on bail. It is further submitted that the applicant will not flee from justice and will cooperate with the investigation as and when called for. It is further submitted that in view of the above, the applicant may be enlarged on bail.

(3.) IF breach of any of the above conditions is committed, the Sessions Judge concerned will be free to take appropriate action in the matter.