BHANUBEN HASANBHAI KALANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Ronak Raval 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 C.R.No.11198035201250 of 2020 registered with Mahuva Police Station, District Bhavnagar for offence under Sections 302 , 323 , 504 , 143 , 147 , 148 , 149 , 34 of the Indian Penal Code and Section 135 of the G.P. Act.

(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.