JAVEDMIYA IBRAHIMMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being CR No. 11204021200222 of 2020 registered with Dakor Police Station, Dist: Kheda for the offence punishable under Sections 332 , 337 , 323 , 143 , 147 , 504 , 506 (2) and 107 of the Indian Penal Code .

(3.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.