NAYAN MANGUBHAI PATEL 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 FIR being C.R.No.I?90 of 2019 registered with Kadodara GIDC Police Station, Surat Rural for offence under Sections 143, 144, 147, 148, 149, 447, 427, 323, 302 and 114 of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence as well as considering the fact that the co?accused having similar type of allegations has been enlarged on bail by this Court vide order dated 04.10.2019 passed in Criminal Misc. Application No. 17665 of 2019 and also another accused has been released on bail by this Court today vide order dated 19481 of 2019, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent?State has opposed grant of regular bail looking to the nature and gravity of the offence.