MADINKHAN YASINKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned A.P.P. waives service of notice of Rule for the respondent - State of Gujarat.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.