KETANBHAI KISHORBHAI PATEL 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.11200051240719 of 2024 registered with Dungra Police Station, District Valsad.

(3.) Learned Advocate Mr.Adil Mirza 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. As per the statement of learned advocate Mr.Mirza though antecedent is reported of 2019, but he has been acquitted. It is further submitted by the learned advocate Mr.Mirza that investigation is almost concluded qua the applicant and hence, prayed to release the applicant on regular bail.