DHANJIBHAI KESHUBHAI SALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Mitesh Amin, learned Public Prosecutor, waives service of notice of rule on behalf of the respondent - State.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-167 of 2019 with Ghogha Road Police Station, District Bhavnagar for the offences punishable under Sections 302 , 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

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