RAJUBHAI HIRABHAI KALBELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of rule on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I-111 of 2018 registered with Modasa Rural Police Station, Aravalli, for the offences punishable under Sections 379, 114 etc. of the Indian Penal Code.

(3.) 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.