BHARATKUMAR RAMLOCHAN TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin 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 C.R.No.I 125 of 2019 registered with Amraiwadi Police Station, Ahmedabad for offence under Sections 498(A), 306 and 114 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.