REVLABHAI RASULBHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with first information report registered at C.R.No.I212/2012 with Patan Police Station, Dist.Patan for the offences punishable under Sections 395, 397 and 34 of the Indian Penal Code and under Section 135 of Gujarat Police Act.

(2.) LEARNED advocate for the applicants submits that applicants are in jail since November 2012 and chargesheet is filed. It is also submitted that in view of antecedents of similar nature, the applicants may be enlarged on bail imposing suitable conditions.

(3.) HAVING heard the learned advocates for the parties and considering the overall facts and circumstances of the case and chargesheet is filed, nature of allegations, role attributed to the applicants and punishment prescribed for the alleged offences, by imposing suitable conditions so as to secure their presence at the stage of trial, the applicants are ordered to be enlarged on bail.