BHARATBHAI BABUBHAI MORADIYA (PATEL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Patel waives service of notice of rule on behalf of the respondent State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I -C.R. No.21 of 2015 with Lalgate Police Station, Surat for the offences punishable under Sections 406, 420, 120 [b] and 114 of the Indian Penal Code.

(3.) Learned Counsel appearing for the applicant submits that considering the nature of role attributed to the applicants and other attending circumstances, it is submitted that the applicants may be enlarged on bail.