SAHID HARUN SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned PP Mr.Amin 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-197 of 2019 registered with Sarthana Police Station, Surat city for offence under Sections 392, 394, 279, 337 and 114 of the Indian Penal Code and Sections 177, 184 of the Motor Vehicles Act.

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