VINOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, learned APP waives service of rule on behalf of 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.11191024200058-A/2020 of registered with Ramol Police Station, Ahmedabad City, for offence punishable under Sections 307 of IPC and Section 135(1) of the GP 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.