JIVAJI UMEDJI MASANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11191048201454 of 2020 with SARKHEJ POLICE STATION, DISTRICT-AHMEDABAD, for the offence punishable under Sections 406, 420, 467, 468, 471, 120(B) of the Indian Penal Code..

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