MANSURI SOHILKHAN @ SOHILBHAI BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J. K. Shah, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, seeking regular bail in connection with FIR being I-CR No.11216011200052 of 2020 registered with Infocity Police Station, Gandhinagar for offence punishable under Section 307, 323, 143, 147, 148, 149, 504 and 506(2) of the Indian Penal Code and under Section 135 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.