MEGHJIBHAI @ MUNNABHAI ARJUNBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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 as C.R. No.I-­ 144/2018 with Makarpura Police Station, Vadodara for the offence punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 , 386 , 387 , 177 , 181 , 114 and 120 B 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.