KALPESH PRAVINCHANDRA DESHAWAL 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 Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.251 of 2017 registered with Sola High Court Police Station, Ahmedabad for offence under Sections 420, 465, 467, 468 and 467 of the 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.