RUSHIRAJSINH RAMSANGBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11211055210028 of 2021 with Vadhvan Police Station for the offences punishable under Sections 387, 325, 326, 323, 502(2) and 114 etc. of the Indian Penal Code and under Section 135 of the G.P.Act.

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