RAKESHBHAI RAMABHAI PRAJAPATI 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 C.R.No. 11209020220597 of 2022 with Idar Police Station, District Sabarkantha, for the offences punishable under Ss. 406 , 420 , 409 , 114 etc. of the 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. He states that the applicant is ready and willing the amount of Rs.78,000.00 before concerned Court.