MOHAMMAD AJUB ABDUL ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for bail in connection with an offence being C.R. No. I-121 of 2018 registered with Kadodara GIDC Police Station, Surat, for the offences punishable under Sections 143, 147, 323, 302, 504, etc. of the Indian Penal Code.

(2.) 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.

(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.