LALABHAI MOHANBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 96 of 2017 registered with Nadiad Rural Police Station, Nadiad, District Kheda for the offence punishable under Sections 143 , 147 , 148 , 149 , 307 , 324 , 323 , 504 , 506(2) of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable condition. Learned advocate further submits upon instructions from his client that henceforth, the applicant undertakes that he will not breach the condition till conclusion of three cases lodged against him.