REVLABHAI RASULBHAI BHABHAOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP, waives service of rule on behalf of respondent-State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at CR No.I-128 fo 2011 with Patan Taluka Police Station, District: Patan, for the offences punishable under Sections 395, 397 and 34 etc. of the Indian Penal Code and under Section 135 of Gujarat Police Act.

(3.) HEARD learned APP for the respondent ­ State who opposed grant of bail looking to the nature and gravity of offence.