MUNNIBEN BHARATBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applications are filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I-C.R.No.11187007210750 of 2021 registered with Santrampur Police Station, Mahisagar of the offence punishable under Sections 308, 312 and 114 of the Indian Penal Code, under Section 30 of the Medical Practitioner Act and Sections 3(1) and 4(b) of the Medical Termination and Pregnancy Act, 1971.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.