SAVAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R. No. I-51 of 2019 registered with Dasada Police Station, District: Surendranagar for the offences under Ss. 302, 307, 324, 143, 147, 148 and 149 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicants is not pressing this application so far as applicant No. 1 is concerned. Therefore, present application stands disposed of as not pressed, so far applicant No. 1. Now the present application remains for applicant No. 2 only.

(3.) Learned advocate for the applicant No. 2 submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.