BALDEVBHAI GAFURBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(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-11206045210013 of 2021 with MAHESANA CITY "B" DIVISION POLICE STATION, DISTRICT-MEHSANA, for the offence punishable under Sections 307, 325, 504, 506(2), 114, 427 of the Indian Penal Code and under Section 135 of G.P. Act.

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