AJITSINH JETHUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. No.11205044200441 of 2020 registered with Padhdhar Police Station, District Kachchh, for the offences punishable under Sections 307, 326, 279, 34 and 120-B of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.