NASIR FARDINKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. M.H. Bhatt, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.11211005220127 of 2022 with Patdi Police Station, District: Surendranagar, for the offences punishable under Ss. 394, 397 , 201 and 114 of IPC.

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