SANDIPBHAI RUMALSINH MAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Hardik Soni, learned Additional Public Prosecutor, 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. I 148 of 2019 registered with Morbi Taluka Police Station for the offences punishable under Sections 306 , 498A and 114 of the Indian Penal Code and Section..

(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.