VELABHAI KHODABHAI BAJANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.33 of 2016 registered with Shahera Police Station, of the offence under Sections 498(A), 306 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 APP appearing on behalf respondent -State has opposed grant of regular looking to the nature and gravity of the offence.