BHALAJI @ LALO BHAVANJI THAKOR 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.I43 of 2012 registered with DCB Police Station, Ahmedabad for the offences punishable under Sections 302,201,337 and 114 of the Indian Penal Code.

(2.) MR . PM Thakkar, learned Senior Advocate with Mr. Harsh Thakkar 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 advocates appearing on behalf of the respective parties and perused the papers of the investigation as well as the order dated 09.01.2013 passed by this Court ( Coram: Anant S. Dave, J.) in Criminal Misc. Application No. 17775 of 2012 by which Devchand@Mishraji Chaudhary who is the owner of the Car involved in the offence has been enlarged on regular bail. The present applicant is the driver of the Car of Devchand@ Mashraji Chaudhary (applicant of Criminal Misc. Application no. 17775 of 2012).