MANSUKHBHAI MOHANBHAI DHANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. L.B. Dabhi 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 FIR being C.R. No.I­32 of 2019 registered with Jasdan Police Station, Rajkot for offence under Sections 409, 120, 120B etc. of the Indian Penal Code.

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