PAVANKUMAR BHAWARLAL CHIMPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Chintan Dave, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail post submission of charge-sheet in connection with FIR registered as C.R. No.11191004220690 of 2022 with Amraiwadi Police Station, Ahmedabad City, for the offence punishable under Ss. 406 , 420 and 114 of the Indian Penal Code.

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