PRAMODBHAI SHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.Pranav Trivedi waives service of notice of Rule on behalf of the respondent - State.

(2.) The present is a successive application filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11215029210401 of 2021 registered with Tarapur Police Station for offence under Ss. 420, 465, 467, 468, 471 and 120B 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.