MOHSIN AHEMAD PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Nabilkhan Pathan is permitted to file his appearance on behalf of original complainant, as well as affidavit of settlement.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11207002201435 of 2020 registered with Godhara "B" Division Police Station, Panchamahals for offence under Sections 323, 504, 506(2), 328 and 114 of the Indian Penal Code.

(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.