SAMATBHAI ARJANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for 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 CR-I/11189007211014 /2021 registered with Vankaner Police Station, Morbi for offence under Sections 304, 308, 279, 337 and 338 of the Indian Penal Code and Section 177, 184, 134 and 119 of the Motors Vehicles 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.