MANULABEN DILIPBHAI DAMORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Soni, 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. Part-A- 11196013220222 of 2022 with Sama Police Station, District Vadodara, for the offences punishable under Ss. 332 , 353 , 395 , 427 , 308 etc. of the IPC and sec. 135(1) of the Gujarat Police Act and sec. 120(2) of the Prohibition Act.

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