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-11821014210479 of 2021 with DHANPUR POLICE STATION, DISTRICT-DAHOD, for the offence punishable under Ss. 354(B)(C) , 143 , 144 , 146 , 147 , 149 , 323 , 292, 504, 506(2), 509, 34, 395 of the the Indian Penal Code under Ss. 66(e) , 67(a) of IT Act.

(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.