KUSHMADEVI JAYPRAKASH GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Shri Rakesh Patel waives service of Rule on behalf of the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I -C.R.No.104 of 2015 registered with Kanbha Police Station, Ahmedabad for offence punishable under Sections 465, 467, 468, 471, 420, 120(B), 503 and 384 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.