SURYAPRAKASH HARILAL KOSHTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. I - 11191011220108 of 2022 with D.C.B. Police Station, Ahmedabad City , for the offences punishable under Ss. 406, 409, 420, 465 , 467, 468, 471 and 120B of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.