ASHIFBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants seeks permission to delete the name of the applicant No.2 -SAHILBHAI @ VAL HANIFBHAI KALDORIYA as the separate Application has been filed as he has not referred to the earlier bail application, which was dealt with by this Court. The application stands disposed of qua the aforesaid applicant No.2. Rule is discharged.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-192 of 2019 with GHOGHA ROAD POLICE STATION, DISTRICT-BHAVNAGAR , for the offence punishable under Sections 302, 397, 377, 460, 120(B), 201 of the Indian Penal Code.

(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.