LAWS(GJH)-2021-10-167

DEVABHAI @ DEVO KARSHANBHAI RABARI Vs. STATE OF GUJARAT

Decided On October 14, 2021
Devabhai @ Devo Karshanbhai Rabari Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11205043203332 of 2020 registered with Bhuj "B" Division Police Station, Kutch for offence under Sections 302, 364, 120B, 34 and 201 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) 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.

(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.