DARJI BHARATKUMAR RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to add Section 364-?A of the Indian Penal Code .

(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-?62/2019 registered with Deesa North Police Station for offence under Sections 365 , 364 -?A, 387, 279, 427 and 120(B) of the Indian Penal Code and Sections 3(1) and 181 of the MV 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.