KAILASH YUVRAJ PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-150 of 2019 registered with Dindoli Police Station, District: Surat for the offence under Sections 302 , 307 , 120(B) , 34 and 114 of the Indian Penal Code and under Section 135(1) of the G.P. Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.