ANNUBHAI DODABHAI DINABHAI KOL 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.No.11207028220469 of 2022 registered with Halol Town Police Station, District Panchmahal, for the offences punishable under Ss. 392, 394 and 114 of the Indian Penal Code.

(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.