IQBAL TAIYABBHAI PALEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being C.R.No.I-120 of 2019 registered with Vanthli Police Station, District: Junagadh for the offences under Sections 302 , 307 , 143 , 144 , 147 , 148 , 149 , 323 , 294 (B), 506, 120 (B) of the Indian Penal Code and Section 135 of Gujarat Police Act,

(2.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions. That, co-accused Musabhai Mamadbhai Paleja was enlarged on anticipatory bail vide order dated 31.01.2019 by this Court in Criminal Misc. Application No 879 of 2020.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.