BANSINH JAHUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed by the applicants under Sec. 439 of the Code of Criminal Procedure for successive regularbailinconnectionwith F.I.R.No.11195024220612 of 2022 registered with Gadh Police Station, District Banaskantha for the offences punishable under Ss. 323, 324, 294(b), 506(2) and 114 of the Indian Penal Code as well as Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicants submits that considering the nature of offence and role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.