MUKESHBHAI AMARSINGBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application under Sec. 439(1) of the Criminal Procedure Code is filed for modifying para-02) of operative part of order dtd. 17/6/2021 passed by the 2nd Additional Sessions Judge, Ankleshwar in Criminal Misc.Application No.382 of 2021. By the said order, the applicant was ordered to be enlarged on regular bail in connection with offence being I-CR No.8 of 2019 registered with Netrang Police Station, Bharuch for offences under Ss. 143 , 145 , 147 , 148 , 149 , 353 , 332 , 333 , 307 , 337 , 120B , 504 and 506(2) of the Indian Penal Code and Sec. 135 of the Gujarat Police Act. The said para-02) reads as under:-

(3.) Learned Advocate for the applicant submitted that the applicant is a poor person and is in jail since 20/2/2019. It is submitted that because of his economical condition, he could not manage for surety for amount of Rs.15,000.00. It is submitted that there are more than 30 accused in the case and it will take long time to conclude the trial.