HIRACHANDRA INDRAJBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rakesh Patel, learned APP waives service of notice of rule for and on behalf of the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I - C.R.No.189 of 2015 registered with Jamnagar City 'C' Division Police Station for the offence punishable under section 302, 325, 323, 143, 147, 148, 149, 120B of IPC and 135(1) of 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.