ABHISHEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging the Applicant on Regular Bail in connection with FIR being C.R. No. 11191033230699/2023 registered with Meghaninagar Police Station, Ahmedabad City.

(2.) Heard learned Advocate for the Applicant 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 Applicant has submitted that the investigation is over and charge sheet is filed. He has further submitted that the Applicant has good reputation in the society and no useful purpose would be served by keeping the applicant in jail for indefinite period. It is further contended that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail.