VINODBHAI MANSUKHBHAI MINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.Patel 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 FIR being I ?CR No.116 of 2018 registered with Dahod Rural Police Station, Dahod for offence under Sections 498(A) , 306 and 114 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant submits that the appliction is filed pursuant to liberty reserved vide order dated 10.01.2020 passed in Criminal Misc.Application No.21223 of 2019. He submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.