PRAHLADBHAI @ LANGDO DEVSHIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. V. B. Vaghela submits that he has received instructions to appear on behalf of original first informant. He is permitted to file his Vakalatnama in the Registry.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State as well as learned advocate Mr. Vaghela appearing for the original first informant have opposed this application and referred the suicide note written by the deceased. After reading the same, it is submitted that name of the applicant is specifically mentioned in the suicide note and when the applicant has committed alleged offence, this court may not exercise discretion in favour of the applicant. It is, therefore, urged that this application be dismissed.