GANPATRAM HANUMANRAM BISNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Ms.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.11197025240292 of 2024 registered with Karjan Police Station, Vadodara.

(3.) Learned Advocate Mr.Kureshi appearing on behalf of the applicant submits that the applicant is the driver of the vehicle being Container No.GJ-27-TD-1794 and considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.