ASHOKKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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 an offence being C.R.No.I-19 of 2019 registered with Vijaynagar Police Station, District Sabarkantha for the offences punishable under Sections 307 , 333 , 353 and 114 of the Indian Penal Code.

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