RONAK PRABHATBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor 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.11191024200309 registered with Ramol Police Station, Ahmedabad City for the offence punishable under Sections 307 , 323 , 294(b) , 506(2) and 114 of the Indian Penal Code and Section 135(1) of the G.P.Act.

(3.) Learned advocate appearing on behalf of the applicant by video conferencing submits that the applicant is aged about 19 years and having no criminal antecedents. He further submits that the injured persons are discharged from the hospital within a period of 5 days. Therefore, considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.