MANUBHAI RAVJIBHAI RIBADIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) THIS successive application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at CR No.I-42 of 2012 with Visavadar Police Station, District: Junagadh, for the offences punishable under Sections 420, 465, 467, 468, 506(2), 471, 34, 120(B) etc. of the Indian Penal Code.

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