JAYESHBHAI RAMESHBHAI SEDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants at the outset clarifies that pending this application, charge-sheet has been filed and after charge-sheet, the applicants had preferred an application for regular bail before the trial Court, which also came to be rejected. The applicants therefore, pray that this application be treated as an application after the charge-sheet. As the applicants have filed this application without disclosing the said fact, the applicants are directed to deposit an amount of Rs.2,000/- with the Legal Aid Services Authority, Amreli District.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I-C.R.No.11193034201134 of 2020 registered with Lathi Police Station, Amreli of the offence punishable under Sections 401, 413, 120B and 34 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.