CHETANBHAI RAMESHBHAI MANGROLIYA 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 successive regular bail in connection with F.I.R.No.11208056201417 of 2020 registered with Thorala Police Station, District Rajkot for the offences punishable under Ss. 406 , 420 , 114 , 465 , 468 and 471 of the Indian Penal Code, 1860.

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