LAWS(GJH)-2020-12-1181

SANDIPBHAI RAYSINGBHAI MALVI Vs. STATE OF GUJARAT

Decided On December 11, 2020
Sandipbhai Raysingbhai Malvi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.I - 98 of 2018 with Vankaner Police Station, District Morbi, for the offences punishable under Sections 302, 323, 504, 114 of Indian Penal Code and Section 135 of the Gujarat Police Act.

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

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.