BHAGWANBHAI BHIKHABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 - 154 of 2018 registered with Radhanpur Police Station, District Patan for the offenses punishable under Sections 489(A), 489(B), 489(C), 489(D) and 120B of IPC.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.