AVADAJI SAVDASJI ODEDRA 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-3 of 2013 registered with Bagvadar Police Station, Porbandar, for the offences punishable under Sections 302, 201 and 34 of the Indian Penal Code and Section 135 of the B.P. Act.

(2.) MR .P.M.Thakkar, learned Senior Counsel appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard learned advocate appearing on behalf of the respective parties and perused the papers of investigation and considered the role played by the applicant.