ASHOKBHAI SHANKARBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Hardik Soni waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the C.R.No. I-39 of 2018 registered with Dhrangadhra Taluka Police Station, Surendranagar of the offence punishable under Sections 397, 395, 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicants submit that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.