ASHISH JIVATRAM SAVNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.K.P.Raval, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I - 32 of 2015 registered with Sachin Police Station, Surat, for the offences punishable under Sections 406, 420, 465, 467 and 120(B) of the Indian Penal Code.

(3.) Mr.Dave, learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.