DILIP @ KALUBHAI PRABHATBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to correct sec. in the memo of application as also in the prayer clause. It is to be corrected forthwith.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11187007220680 of 2022 registered with Santrampur Police Station, Mahisagar, for offence under Ss. 65(a)(e), 81, 83, 98(2) and 116-B of the Indian Penal Code.

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