PRATIKBHAI ASHOKBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11193003230238 of 2023 registered with Amreli City Police Station, District: Amreli for the offences punishable under Ss. 307 , 325 , 324 , 323 , 504 , 506 (2) and 114 of the Indian Penal Code .

(2.) Learned advocate Mr. Viral Rana seeks permission to appear for and on behalf of the original complainant. Permission as prayed for is granted. Original complainant is present before this Court and he is identified by learned advocate Mr. Rana.

(3.) Learned Advocate for of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.