RATAJI LEBAJI BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP 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 Criminal Case No. 4989 of 2013 with Ld. Additional Judicial Magistrate First Class Court, Himmatnagar for offence under Section 138 of Negotiable Instruments Act.

(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.