NAMORI RAMJI MATIYA 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-155 of 2019 registered with "A" Division Police Station, Gandhidham, for offence under Sections 307 , 323 , 504 , 114 of the Indian Penal Code, as also Section 135 of the Gujarat Police Act.

(2.) Learned Advocate appearing on behalf of the applicants 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 he nature and gravity of the offence.