VANUBHAI SONUBHAI PAVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being ICR No.11 of 2017 registered with Subir Police Station, Dang for offence under Sections 302 , 143 , 144 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that the present application is moved in view of the liberty reserved vide order dated 28.09.2018 passed in Criminal Misc.Application No.5982 of 2018. He submitted that the trial has not commenced and evidence has yet not started. He, therefore, submitted that the applicant may be enlarged on regular bail by imposing suitable conditions.