NARESHBHAI NAJABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Ms.Jyoti Bhatt 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.11210012240440 of 2024 registered with Chowk Bazar Police Station, District Surat.

(3.) Learned Advocate Mr.Dave 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 Mr.Dave 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.