NAVNITBHAI @ BHAGATBHAI JASMATBHAI THUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. M.C. Barot tenders on record the affidavit of the original complainant to the extent that as the dispute and differences are resolved, and as the offences had taken place at the spur of the moment, there is no objection if the applicants are released on bail.

(2.) 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 as C.R. No. I- 202/2017 with Sarthana Police Station, Surat for the offences punishable under Sections 302, 147, 148, 149, 307 and 504 of the Indian Penal Code and under Section 135 of the G.P. Act.

(3.) 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.