ISHMAIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11198035201396 of 2020 (C. R. No.81 of 2020) with Mahuva Police Station, District Bhavnagar, for the offences punishable under Sections 326, 325, 323, 504, 506 (2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.