KANUBHAI BHAVANBHAI KAVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.138 of 2002 registered with Mahuva Police Station, Bhavnagar for offence under Sec. 489(C)(D) 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.