MOHIT PRAVINBHAI CHAUDARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as I-C.R.No.- 11191035230017 of 2023 with Naroda Police Station, District Ahmedabad City for the offence punishable under Ss. 389, 328, 365, 342, 506 and 114 of the Indian Penal Code, 1860.

(2.) 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.

(3.) Learned Advocate appearing on behalf of the respective parties do not press for further reasoned order..