KARANBHAI KANUBHAI VADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the name. Amendment be carried out forthwith.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-166 of 2019 registered with Amreli Taluka Police Station, Amreli for the offence punishable under Sections 302, 323, 504 of the Indian Penal Code and Section 135 of the G.P. Act.

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