CHUNARA MAHESHBHAI PRATAPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Nisha Thakore, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I - 128 of 2015 registered with Siddhpur Police Station, Patan, for the offences punishable under Sections 379, 511, 285, 120(B), 114 of the Indian Penal Code; Rule 15(2), 15(4) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Rules; Section 3 of the Prevention of Damage to Public Property Act,1984, etc.

(3.) Mr.P.P.Majmudar, learned advocate appearing on behalf of the applicant submits that co-accused have been enlarged on bail by this Court vide order dated 21/10/2015 in Criminal Misc. Application No.19153 of 2015 as well as vide order dated 30/09/2015 in Criminal Misc. Application No.18177 of 2015. Considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.