CHEHRABHAI LAKSHMANBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Pankaj Chaudhary, learned advocate, states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry.

(2.) 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-132 of 2019 registered with Radhanpur Police Station, District Patan, for offence under Sections 302 , 307 , 326 , 324 , 325 , 323 , 504 , 506(2) , 143 , 147 , 148 , 149 , 120(B) , 427 , 429 and 34 of the Indian Penal Code, Section 135(1) of the Gujarat Police Act and Section 11(L) of the Animal Cruelty 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.