VISHNUBHAI ASHABHAI SALATVAGHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with ICR No.11 of 2019 registered with Khambhat City Police Station,Anand for offence under Sections 302 , 323 , 504 , 506(2) , 201 and 114 of the Indian Penal Code.

(2.) Learned Advocate appearingon 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.) LearnedAPP appearing on behalfof the respondentState has opposedgrant of regular bail looking to the nature and gravity of the offence.