RANGITABEN SANJAYBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent - State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.11207002230041 of 2023 registered with Godhra B Division Police Station, Dist.: Panchmahals, for the offences punishable under Ss. 465 , 467 , 468 and 471 of the Indian Penal Code.

(3.) It is the submission of learned counsel for the applicant that the applicant is in judicial custody since 20/4/2023. He further submitted that considering the role attributed to the present applicant, the applicant may be enlarged on regular bail on any terms and conditions.