SALAT DHAVALKUMAR VIJAYKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicants under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I- 11206074220086 of 2022 with Vijapur Police Station, District: Mahesana for the offence punishable under Ss. 394, 397, 452 and 120B of the Indian Penal Code, 1860 read with Ss. 135 of the Gujarat Police Act.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.