AALIBHAI HASANBHAI SAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Ms.Maithili Mehta 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.11185002210052 of 2021 registered with Devbhumi Dwarka Police Station for offence under Sections 465, 467, 468, 471, 474 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.