RAMESHVARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Patel, learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.11191042240063 of 2024 registered with the Satellite Police Station, Ahmedabad for the offence punishable under Sec. 379 of the Indian Penal Code.

(3.) Learned advocate for the applicants submitted that the so-called incident has taken place on 28 th February, 2024 for which, the FIR has been lodged on 24 th March, 2024 and the applicants have been arrested in connection with the same on 1/4/2024 and since then, they are in judicial custody. Learned advocate submitted that now the investigation is completed and after submission of the charge-sheet, the present application is preferred. It is, therefore, urged that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.