JAYHING ABRUBHAI RATHOD Vs. STATE OF GUJARAT

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-236 of 2019 with Sector-7 Police Station, District Gandhinagar for the offences punishable under Sections 380 , 454 , 457 and 114 of the Indian Penal Code, 1860.

(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 co-accused has been enlarged on regular bail by the order dated 22.05.2020 passed in Criminal Misc. Application No.7023 of 2020 by this Court.