KALUBHAI @ YUSUFBHAI PUNJABHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned APP for the respondent­State.

(2.) These applications are filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 308, 332, 337, 353, 143, 147, 149, 153, 427, 504, 506(2) and 114 of the Indian Penal Code and under Section 3 of the Prevention of Damage to Public Property Act, 1984 and under Section 135 of the Gujarat Police Act for which FIR came to be registered at C.R. No.11197006200236 of 2020 with Bhadarva Police Station, Dist: Vadodara Rural.

(3.) At the outset, learned Counsel Mr.Majmudar submitted that without prejudice to the rights and contentions of the applicants, the applicants are ready and willing to deposit a sum of Rs.60,000/­ (Rupees Sixty Thousand Only) for compensating the damage allegedly caused to the public property i.e. government vehicles. Learned Counsel submitted that a joint undertaking by all the applicants will be filed before the lower court in that regard.