SWARUPSINH SAWAISINH SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for 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 CR-I/11993010200118 /2020 registered with Rapar Police Station, Gandhidham, Kachchh (East) for offence under Sections 323, 294(b), 395, 506(2) and 188 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.