SANDIPBHAI PRAVINBHAI BALDHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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 Part-A C.R.No.11199034210408 of 2021 with Kavi Police Station, Bharuch, for the offences punishable under Ss. 406, 409, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860.

(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.