DAMSINGBHAI GOHTIYABHAI RATHWA 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. 11184008230006 of 2023 registered with Rangpur Police Station, District: Chhota Udepur for punishable offences under Sec. 307 , 323 , 504 and 114 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of 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.