POONAMCHAND JETHABHAI PARMAR 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. 11209020200167 of 2020 registered with Idar Police Station, Sabarkantha for the offence punishable under Sections 306 , 498(A) and 114 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 conditions.