LAWS(GJH)-2019-7-64

VIPUL BHARATBHAI DEVMURARI Vs. STATE OF GUJARAT

Decided On July 26, 2019
Vipul Bharatbhai Devmurari Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned PP Mr.Amin 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-8 of 2019 registered with DCB Police Station, Rajkot city for offence under Sections 465, 467, 468, 471, 472, 474 and 120B 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.