GYASUDDIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure in connection with an FIR being I-C.R.No.113 of 2007 registered with Jetpur City Police Station, District: Rajkot (Rural) for the offences punishable under Ss. 307 and 114 of the Indian Penal Code, 1860.

(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.