NATVARLAL @ NATUBHAI AMRATLAL PANDYA 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 I-CR.No. 185 of 2017 registered with the Idar Police Station, Sabarkantha, for the offences punishable under Sections 143 , 147 , 148 , 149 , 395 , 397 , 427 , 436 , 452 , 120 B of the Indian Penal Code and Section 135 of the GP Act.

(2.) 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.

(3.) The learned APP appearing on behalf of the respondent-State has opposed the grant of regular bail.