BHARAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Krina Calla, learned APP waives service of rule on behalf of Respondent-State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-148 of 2019 registered with Gandhigram-2 (University) Police Station, Dist.: Rajkot for offence under Sections 302, 307, 323, 325, 504, 506(2), 147, 148, 149, 427 and 452 of the Indian Penal Code and 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.