ZALA VINUBHA DHANUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate for the applicants and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 307, 332, 147, 148, 149, 324, 337, 384, 427, 447, 323, 504 and 506(2) of the Indian Penal Code and under Section 135 of the Gujarat Police Act for which FIR came to be registered at C.R. No.I-42 of 2017 with Santhal Police Station.

(3.) Learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.