YUSUFKHAN BADDHESHKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(2.) 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-186 of 2018 registered with Madhavpura Police Station, Ahmedabad for offence under Sections 302, 307, 324, 143, 147, 148, 149, 506(2), 120B and 34 of IPC and Sections 25(1)(b)(a) of the Arms Act and Section 135(1) of the G.P.Act.

(3.) 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.