AMIT LAXMANBHAI KOTHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11208002210859 of 2021 registered with Aaji Dam Police Station, Dist. Rajkot, for the offence under Ss. 302, 201, 34 and 114 of Indian Penal Code, 1860 and Sec. 135 of G.P.Act.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 29/5/2021. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.