MAHENDRABHAI HARKHABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this application under section 439 of the Code of Criminal Procedure, 1973, the present applicant has prayed to release him for regular bail in connection with IC.R.No.21 of 2007 registered with the Khambhat City Police Station, Anand, for the offences punishable under Section409 of the Indian Penal Code.

(3.) The learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.