GITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.11204017210043 of 2021 registered with Chaklasi Police Station, District Kheda for the offences punishable under Ss. 302 , 323 , 324 and 114 of the Indian Penal Code.

(2.) 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.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.