SANJAYKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, Mr. Ashok A. Purohit, learned advocate for the applicants has submitted that he does not press the present application qua the applicant No.2.

(2.) This application is filed qua applicant No. 1, under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. 11211010220028 of 2022 with Chuda Police Station, Surendranagar for the offence punishable under Ss. 307 , 323 , 504 , 452 and 114 of the Indian Penal Code and Sec. 135 of the G.P. Act.

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