NARESH MAFABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Kunal Desai states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) 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.11191043200057 of 2020 registered with Shahpur Police Station, District Ahmedabad City, for offence under Sections 394 , 365 , 324 , 325 , 506(2) and 114 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(3.) 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.