POPATJI GANDAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Tejas M. Barot, learned advocate, states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry.

(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-?17 of 2019 registered with Sami Police Station, District Patan, for offence under Sections 307, 325, 326, 323, 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police 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.