SAMIR YUNUSMIYA SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for successive regular bail in connection with F.I.R. registered as C.R. No. I - 11216006230012 of 2023 with Chiloda Police Station, District Gandhinagar, for the offences punishable under Ss. 366 , 306 of the Indian Penal Code.

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