BHEMJIBHAI KANJIBHAI MAJIRANA 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.11195019201099 of 2020 dtd. 5/11/2020 registered with Deesa Rural Police Station, District: Banaskantha for offences punishable under Sec. 302 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.