MEHBOOBBHAI MOHAMMADUSMAN MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent - State.

(2.) This successive application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I- 48 of 2019 registered with Himmatnagar Rural Police Station, Dist; Sabarkantha for the offences punishable under Sections 465, 467, 471, 186 of the Indian Penal Code.

(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.