(1.) Learned advocate Mr. K.P.Sakariya is permitted to file his appearance on behalf of the original complainant.
(2.) 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.102 of 2019 registered with Thorala Police Station, Rajkot for offence under Sections 307, 302 and 504 of the Indian Penal Code and under 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.