BAVUJI BALAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, 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. 11192017220345 of 2022 with Detroj Police Station, District Ahmedabad (Rural), for the offences punishable under Ss. 465 , 467 , 468 , 471 and 114 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.