RAHEMATULLAH GULAMAMAD TRAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R. No.I- 23/2017 with Samkhayali Police Station for the offence punishable under Sections 143, 147, 148, 149, 326, 324, 323, 504 and 506(2) of the Indian Penal Code and under Section 135 of the G.P. Act.

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

(3.) On the other hand, the learned Additional Prosecutor appearing for the respondent-State opposed grant of regular bail looking to the nature and gravity of the offence.