FATMABEN HARUN UMMAR MEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, Mr. Darshan Varandani for the applicants, learned Public Prosecutor, Mr. Amin assisted with learned Additional Public Prosecutor, Mr. Devnani appearing for the respondent - State and learned advocate, Mr. Chintan Popat appearing for the original complainant, who is permitted to file his appearance before the Registry.

(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.I-57/2019 registered with Kandla Marine Police Station, Kutch for offence under Sections 302 , 307 , 323 , 324 , 325 , 326 , 143 , 147 , 148 and 149 of the Indian Penal Code and Section 135 of the GP Act.

(3.) 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.