NAGARBHAI KANJIBHAI BAGVANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I -C.R.No.22 of 2016 registered with the Surendranagar City "B" Division Police Station, Surendranagar of the offence punishable under Sections 326, 325, 427, 147, 148 and 149 of the Indian Penal Code and section 135 of the G.P. Act.

(2.)

(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. \