JERAMBHAI JIVABHAI BABARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants have filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging the Applicants on Regular Bail in connection with FIR being C.R. No. 11198015240373/2024 registered with Bortalav Police Station, Bhavnagar.

(2.) Heard learned Advocate for the Applicants and learned APP for the Respondent - State. Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State.

(3.) Learned Advocate for the Applicants has submitted that the Applicants have good reputation in the society and no useful purpose would be served by keeping the applicants in jail for indefinite period. It is further contended that the applicants are ready and willing to abide by all the conditions that may be imposed by this Court if released on bail.