YUSUF SULEMAN MAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with I. C. R. No. 11205013200126 of 2020 registered with Mankuva Police Station, Kachchh for the offence punishable under Section 395 of the Indian Penal Code and 135 of Gujarat Police Act.

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