LAWS(GJH)-2020-5-450

JAYESHBHAI RANCHODBHAI BHARVAD Vs. STATE OF GUJARAT

Decided On May 12, 2020
Jayeshbhai Ranchodbhai Bharvad Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Learned APP 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 I-CR No.11216001200079 of 2020 registered with Adalaj Police Station, Gandhinagar for offence under Sections 323 , 325 , 307 , 143 , 147 , 148 , 149 and 427 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(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.