AMARSINGBHAI VESTABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applicatThe present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I ?CR No.17 of 2019 registered with Dediyapada Police Station, Narmada for offence under Sections 302 , 201 , 120B and 34 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.) Learned APP appearing on behalf of the respondent ?State has opposed grant of regular bail looking to the nature and gravity of the offence.