SURESHBHAI MASHRUBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant does not press the application qua applicant No.1- Sureshbhai Mashrubhai Dabhi. The application stands disposed of as not pressed qua applicant no.1.

(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-54 of 2019 registered with Vankaner Taluka Police Station, Morbi for the offences punishable under Sections 307, 324, 323, 337, 504, 143, 147, 148, 149, 506(2) of the Indian Penal Code and under Section 135 of the Gujarat Police 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.