NARANBHAI AMBALAL MACHHAR 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 Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I ?11821014210487 of 2021 with DHANPUR POLICE STATION, DISTRICT ?DAHOD, for the offence punishable under Ss. 143 , 147 , 148 , 149 , 120(B) , 342 , 384 , 364(A) , 323 , 499 , 504 , 506(2) , 395 of the the Indian Penal Code.

(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.