TAUSIF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr.H.K.Patel 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 Part-A-CR No.1119029200637 of 2020 registered with Rakhial Police Station, Ahmedabad for offence under Sections 307, 323, 294(b) and 114 of the Indian Penal Code and Section 135(1) 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.