SOTAJ HARISINH YADAV Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C. R. No.11211045230463 of 2023 registered with the Sayla Police Station, Surendranagar for the offence punishable under Ss. 308 of the Indian Penal Code and Ss. 9(b)(1)(b) and (12) of the Explosive Substance Act.

(3.) Learned advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He further submits that so called incident was occurred on 19/12/2023 and the same day FIR was filed. Applicant No.1 herein is accused No.2 in the FIR and Applicant No.2 is accused No.3 in the FIR. Role of the accused No.1 is graver than of present applicants and he has already been released on bail by this Court.