RAVJI VELJI CHANDANA 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-24 of 2013 registered with Sukhsar Police Station, District: Dahod, for the offences punishable under Sections 307, 504 and 114 of the Indian Penal Code.

(2.) MR .B.M.Mangukiya, learned advocate appearing on behalf of the applicant submits that considering the nature of offence and the role played by the applicant and considering the fact that the injured is already discharged from the Hospital way back on 07/05/2013, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard learned advocates appearing on behalf of the respective parties and perused the papers of investigation and considered the role played by the applicant and considered the fact that the injured is already discharged from the Hospital way back on 07/05/2013.