FAIZUBHAI IBRAHIMBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I-109 of 2019 registered with Ghogha Road Police Station, Bhavnagar for the offences punishable under Sections 387, 326(A), 507, 511 and 120(B) of the Indian Penal Code.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.