RAMESHBHAI SAAMJIBHAI NIRASHRIT THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conference.

(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.11217027200605 of 2020 registered with Radhanpur Police Station, Patan for the offence punishable under Sections 306, 498(A) and 114 of the Indian Penal Code.

(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.