BHAVIK MAGANBHAI KACCHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Dabhi 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-5 of 2019 registered with DCB Police Station, Surat city for offence under Sections 406, 420, 465, 466, 467, 468, 471, 472, 474, 120B and 114 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.