PRAKASH RAMCHANDRA BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) The above applications are filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-55/2019 with Santej Police Station, Gandhinagar for the offences punishable under Sections 465, 467, 468, 471 and 120(B) of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.