HAROONBHAI DOSANBHAI MEMABHAI JAGRALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-74 of 2019 registered with Chhapi Police Station, District Banaskantha, for offence under Sections 143 , 147 , 149 , 308 , 152 , 153 , 120B , 336 , 353 , 341 , 427 , 506(2) and 395 of the Indian Penal Code and Section 3 of the Prevention of Damage to Public Property Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

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