SURESHBHAI KAMABHAI MAGVANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11211050200073 of 2020 registered with Thangad Police Station, Surendranagar for the offence punishable under Sections 143 , 147 , 148 , 149 , 326 , 188 , 323 , 504 , 506(2) of the Indian Penal Code as well as Section 135 of the G.P. Act and Section 25(1) (1- B) (A) of the Arms Act .

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