FAKIRMAMAD HARUN MATHDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-57 of 2019 registered with Kandla Marine Police Station, for offence under Sections 302, 307, 326, 325, 324, 323, 143, 147, 148 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

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

(3.) Learned APP appearing on behalf of the respondentState and learned advocate Mr.Chintan Popat for the original first informant have opposed grant of regular bail looking to the nature and gravity of the offence.