BAROT NARHARIBHAI HIRALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. Chintan Dave, waives service of Rule on behalf of the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I -C.R.No. 288 of 2015 registered with Karelibaugh Police Station, Vadodara, for the offence punishable under Sections 307,506(2),294(b) and 114 of the Indian Penal Code.

(3.) 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.