SALIM SIDDIQ TAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. I- 56 of 2018 registered with Vejalpur Police Station, District: Panchmahal for the offences punishable under Sections 143 , 147 , 148 , 149 , 307 , 504 , 506 (2) of the Indian Penal Code and under Section 135 of the G.P. Act.

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