JIVRAJBHAI RAMJIBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.131 of 2018 registered with Morbi Taluka Police Station, Morbi for offence under Sections 302 , 143 , 147 , 148 , 149 and 34 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) 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.