WASIMKHAN AMANULLAHKHAN ABDULLAKHAN PATHAN 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- 36 of 2019 registered with Maninagar Police Station, Ahmedabad, for the offence under Sections 143 , 144 , 146 , 149 , 152 , 323 , 324 , 302 , 332 , 342 and 427 of the Indian Penal Code and Section 3 of the Prevention of Damage to Public Property Act, 1984 as also under Section 4 of the Gujarat Medicare Service Institutions (Prevention of Violence and Damage or Loss of Property Act, 2012).

(2.) 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.

(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.