LAXMANBHAI RUDABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No.I-19/2016 registered with Rajkot DCB Police Station, for the offence punishable under Sections 489 (A),(C),(D), 484 and 34 of the Indian Penal Code.

(2.) 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.

(3.) On the other hand, the learned Additional Prosecutor appearing for the respondent-State opposed grant of regular bail looking to the nature and gravity of the offence.