SINHAL @ RINKU NARESHBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Raval waives service of notice of rule on behalf of the respondent No.1 and learned advocate Mr. Kodekar waives service of notice of rule on behalf of respondent No.2.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as R.C. No.BS/22002/S/0001/CBI/STF/MUMBAI with CBI Police Station, Mumbai for the offences punishable under Sections 392, 342, 120 [b] and 506 (2) of the Indian Penal Code.

(3.) Heard learned APP Mr. Raval for the respondent - State. Having heard learned Counsel for the parties, perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the applicant, by imposing suitable conditions, this Court deems it just and proper to enlarge the applicant on bail.