VISHNUBHAI MOHANBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Raval 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-63 of 2019 registered with Odhav Police Station, Ahmedabad for offence under Sections 143, 147, 149, 186, 332, 308 and 395 of the Indian Penal Code and Sections 3 and 7 of the Public Property Damage 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.