KANUBHAI SAKABHAI TARAL Vs. STATE OF GUJARAT

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 C.R.NO.I/16/2016 registered with Danta Police Station, Banaskantha for offence under Sections 302 and 114 of the Indian Penal Code.

(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. She submitted that the petitioner is belatedly arrested after period of 10 months of the incident more over, Section 70 warrant was issued.