SURESHBHAI RAGHUBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat. With the consent of learned advocates appearing for respective parties, application is taken up for final hearing today.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R. No. I-71 of 2019 registered with Diyodar Police Station, District Banaskantha for the offences punishable under Sections 397, 394, 323, 294(KH), 506(2) and 114 of the Indian Penal Code, 1860 and Section 135 of the Gujarat Police Act.

(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.