POPATJI RAMJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11206061220038 of 2022 registered with Santhal Police Station, District - Mehsana for offences under Ss. 307, 324, 323, 504, 506(2) and 114 of the IPC and Sec. 135 of the GP Act.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.