AJARUDDIN BABUMIYA SHAIKH 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 11210019221086 of 2022 registered with Icchapor Police Station, Surat, for offences under Ss. 323, 302, 504 of the Indian Penal Code.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.