JAVEDKHAN FIROJKHAN MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.D.M.Devnani 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 No.11217032200054 of 2020 registered with Santalpur Police Station, District Patan for offence under Sections 379 , 285 , 120B , 34 , 511 of the Indian Penal Code, under Sections 15(2)(4) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act and under Section 3 of the Damage to Public Property Act.

(3.) 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.