YOGESHBHAI BHAGWANBHAI MADHUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Nisha Thakore, learned APP waives service of notice of rule for and 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 the First Information Report registered with the Ankleshwar GIDC Police Station, District: Bharuch vide I-C.R.No.94 of 2019 , for the offences punishable under Sections 379(A), 379(A)(3), 379(A)(4) and 114 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.