KULDEEPSINH DEEPAKSINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I­59 of 2019 with MULI POLICE STATION, DISTRICT ­SURENDRA NAGAR, for the offence punishable under Sections­302, 394, 34, 120(B) of the Indian Penal Code and under Section­135 of G.P. Act.

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

(3.) Learned Advocate, Mr. Pawan Barot is appearing on behalf of the original complainant objects to the grant of regular bail to the applicant and submits that the recovery of the knife indicates that blood stain was found on the knife and blows have been inflicted on the vital part of the body of the deceased.