RAVINDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.L.B.Dabhi 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 I ?CR No.126 of 2019 registered with Kathlal Police Station, Kheda for offence under Sections 498A , 494 , 120B , 34 , 376(2) , 376(2)(K) , 376(2)(n) , 376(2)(f) and 376D of the Indian Penal Code.

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