JINABHAI PITHABHAI KALSARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.K. Patel, the learned APP waives service of notice of rule for and on behalf of the respondent­State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the First Information Report being C.R. No.I­87 of 2015 registered with the Rajula Police Station District : Amreli of the offence punishable under Sections 307, 324, 143, 147, 148, 149, 505, 506(2) of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) The learned advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.