DEVSURBHAI KANUBAHI SABA (GADHVI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives service of Rule on behalf of 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 No.11199004201513 of 2020 registered with Ankleshwar City Police Station, Bharuch for offence under Sections 323, 324, 326, 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police 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.