SATYANARAYAN @ SATTU BHANWARLAL 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 by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. 11210055220024 of 2022 with Salabatpura Police Station, District: Surat for the offence punishable under Ss. 420, 120(B), 504, 506(2) and 114 of the Indian Penal Code.

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