KARIMSHA GULABSHA DIVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin waives service of Rule on behalf of the respondent State.

(2.) The present bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I?C.R.No.19 of 2019 registered with Kanbha Police Station, Ahmedabad for offence under Sections 465, 467, 468, 471 and 120(b) 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.