JAYSUKHBHAI DHIRUBHAI GHARJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondent State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11193008200623 of 2020 with Babra Police Station, District Amreli, for the offences punishable under Sections 307, 323, 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

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