TAJUDDIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for 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.11191025240292 of 2024 registered with Kagdapith Police Station, District Ahmedabad.

(3.) Learned Advocate Mr.Shaikh 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 and there is no prima facie case against the present applicant and hence, prayed to release the applicant on regular bail.