ANILBHAI BHUPENDRABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This successive bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 133 of 2019 registered with Karjan Police Station, Vadodara for the offence punishable under Sections 323 , 324 , 452 , 143 , 144 , 147 , 148 , 149 , 326 , 307 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

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