LAWS(GJH)-2020-6-434

LOKESH Vs. STATE OF GUJARAT

Decided On June 05, 2020
LOKESH Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocates for the respective parties by video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-164 of 2019 with Chandkheda Police Station, Dist.Ahmedabad for the offences punishable under Sections 395 , 452 and 506(2) of the Indian Penal Code, 1860 and Section 135 (1) 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. He has also submitted that the main accused has been enlarged on regular bail by this Court.