LALIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, learned APP waives service of notice of Rule for and 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. 11191010200165 of 2020 registered with Madhavpura Police Station, Dist: Adhmedabad, for the offence under Sections 306 , 323 , and 114 of the Indian Penal Code.

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