JAYESHBHAI SHANKARBHAI GARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.A.A.Zabuawala is permitted to file his appearance on behalf of original complainant.

(2.) 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.I/11821030210549/2021 registered with Jhalod Police Station, Dahod for offence under Ss. 307 , 302 , 325 , 324 , 452 , 323 , 504 , 506(2) , 143 , 147 , 148 and 149 of the Indian Penal Code.

(3.) 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.