MANUBHAI SAVABHAI BHARWAD Vs. STATE OF GUJARAT.

JUDGEMENT

(1.) RULE. Learned Public Prosecutor waives service of notice 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 by the applicant for regular bail in connection with an FIR being C.R. No.I-124/2017 registered with Vatva Police Station, Ahmedabad for the offences under Sections 326, 325, 324, 294(B), 506(1), 452 and 114 of the Indian Penal Code and under Section 135(1) of the G.P. Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.