MUBARAKBHAI AYUBBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-11206043210816 of 2021 with MAHESANA TALUKA POLICE STATION, DISTRICT-MEHSANA, for the offence punishable under Ss. 307, 323, 504, 506(2), 114 of the Indian Penal Code, under Sec. 135 of G.P. Act.

(2.) 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.

(3.) Learned Advocate Mr. Niyant Bhimani has instruction to appear on behalf of the Original Complainant. He is permitted to file his appearance on behalf of the Original Complainant. He has placed Affidavit of the complainant. Affidavit is ordered to be taken on record. He has stated that the complainant has no objection if the applicant has been granted regular bail.