SUSHILKUMAR SUDHAKAR SADASHIV KENDURKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.44/2012 with Vadiya Police Station, Amreli for the offences punishable under Sections 467, 468, 471, 474, 477(A), 404, 406, 409, 420, 424 and 201 of the Indian Penal Code.

(2.) LEARNED Counsel appearing for the applicant submits that the charge sheet is filed. Considering the nature of accusations, punishment prescribed, role attributed to the applicant and his availability at the stage of trial, it is submitted that by imposing suitable conditions, the applicant may be enlarged on bail.

(3.) HAVING heard learned Counsels for the parties, perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the applicant, by imposing suitable conditions, I deem it just and proper to enlarge the applicant on bail.