LAWS(GJH)-2020-6-75

DHAVAL RAJUBHAI MALKIYA Vs. STATE OF GUJARAT

Decided On June 12, 2020
Dhaval Rajubhai Malkiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(2.) The present successive 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-113 of 2019 registered with Jetpur City Police Station, District Rajkot for offence under Sections 498A , 306 and 114 of the Indian Penal Code.

(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.