NATU GANDUBHAI BUTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-69 of 2012 registered with Visavadar Police Station, District: Junagadh, for the offences punishable under Sections 394, 397, 120(B) and 34 of the Indian Penal Code and Section 135 of the Bombay Police Act.

(2.) LEARNED advocate appearing for the applicant submits that the investigation is over and the charge-sheet is filed. It is further submitted that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard learned advocates appearing on behalf of the respective parties and considered the role played by the applicant. I have also considered the order dated