RAJESH MARUTIBHAI NIMBALKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Soni 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-107 of 2019 registered with Chowkbazar Police Station, Surat for offence under Sections 392 , 394 , 397 , 341 , 427 and 323 of the Indian Penal Code and Section 135 of the G.P.Act.

(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.