MITHA MAMADRIN SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11205022200134/2020 registered with Khavda Police Station, Kutch for offence under Sections 307, 333, 353, 323, 186, 143, 147, 148, 149, 337, 427, 294(b) and 120(B) of the Indian Penal Code, Section 135 of the Gujarat Police Act and under Sections 3 and 7 of the Prevention of Damage to Public Property Act on the ground that other co-accused have been enlarged on bail by the Coordinate Bench of this Court after the withdrawal of the application filed by the present applicant.

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

(3.) Learned APP appearing on behalf of the respondent State has opposed grant of regular bail looking to the nature and gravity of the offence.