SHANKAR HAJARIJI GURJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 84 of 2013 registered with Madhavpura Police Station, District: Ahmedabad, for the offences punishable under Sections 364(A), 365 & 114 of the Indian Penal Code.

(2.) MR .Chetan Raval, learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard learned advocates appearing on behalf of the respective parties and considered the role attributed to the present applicants.