BHAVSINH NARSINH BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR.No.11207061210028 of 2021 registered with Shahera Police Station, Panchmahals for offences punishable under Sections 143, 147, 436, 427, 504, 506(2) and 120(b) of the Indian Penal Code.

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