MITEN DIPAKKUMAR VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Ms.A.V.Patel 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.11191042230101 of 2023 registered with Satellite Police Station, District Ahmedabad.

(3.) Learned Advocate Ms.Bhakti M.Joshi 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. It is further submitted by the learned advocate Ms.Joshi that the applicant has no criminal antecedent and there is no prima facie case against the present applicant and hence, prayed to release the applicant on regular bail.