BHARVAD MAHESHBHAI MATAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being C.R.No.I-132 of 2019 registered with Radhanpur Police Station, District: Patan for the offences under Sections 302 , 307 , 326 , 324 , 325 , 323 , 504 , 506(2) , 143 , 147 , 148 , 149 , 120B , 427 , 429 and 34 of the Indian Penal Code and Section 135(1) of Gujarat Police Act and Section 11(L) of Animal Cruelty Act.

(2.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.