RAMSUBHAI TERSINGHBHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned PP Mr.Amin 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.I-357 of 2000 registered with Anand Town Police Station, Anand for offence under Sections 454 , 457 and 380 of the Indian Penal Code.

(3.) 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.