MAHESH NARANBHAI GOTI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) LEARNED APP Mrs. Manisha L. Shah waives service of notice of Rule for the respondent - State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I -C.R. No.154/2011 with Pradyuman Nagar Police Station, Rajkot for the offences punishable under Sections 326, 325, 504, 188, 143, 147, 148 and 149 of the Indian Penal Code.

(3.) LEARNED Counsel appearing for the applicants submits that the offences are under Section 324, 325 and 326 of the Indian Penal Code. It is further submitted that considering nature of accusation about usage of baseball bat and hockey stick and injuries etc, by imposing suitable conditions, the applicants may be enlarged on bail.