LAWS(GJH)-2012-5-213

PATEL MANSUKHBHAI MADHUBHAI Vs. STATE OF GUJARAT

Decided On May 24, 2012
Patel Mansukhbhai Madhubhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE . Learned APP, waives service of rule on behalf of respondent -State. This application is filed under Section of the Code of Criminal Procedure in connection with first information report registered at CR No. I -30 of 2012 with Lakhtar Police Station, District: Surendranagar, for the offences punishable under Sections , , , and of the Indian Penal Code.

(2.) LEARNED counsel appearing for the applicant submits that the co -accused came to be enlarged by the learned Sessions Judge, Surendranagar, while the applicant, in the similar set of circumstances, was not enlarged by the learned Additional Sessions Judge, Surendranagar on the different consideration. It is further submitted that considering the role attributed to the applicant and nature of injuries by imposing the suitable conditions, he may be enlarged on bail and this application for bail may kindly be considered.

(3.) HAVING heard learned counsel for the parties and perusing the record of the case and taking into consideration the above facts, nature of allegations, role attributed to the accused and punishment prescribed for the alleged offences, I am inclined to enlarge the applicant on bail.