SUBHASHBHAI LALJIBHAI (LALABHAI) ZAPADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Dhawan Jayswal, learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO.I/11190004211407 /2021 registered with Gadhada Police Station, Botad for offence under Ss. 365 , 323 , 504 and 114 of the Indian Penal Code and Sec. 135 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.