KANUBHAI ABHESINH DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms. Divyangana Jhala, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent - State.

(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.11204027220535 of 2022 registered with Kathlal Police Station, Kheda for the offence punishable under Ss. 409 and 114 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.