SAHDEVBHAI @ BABO RAMESHBHAI DEGAMADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H.K. Patel, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R. No.II-3010/2017 with Surendranagar City "B" Division Police Station, Surendranagar for the offence punishable under Sections 302, 323, 325, 504, 506(2), 114 of the Indian Penal Code and under Section 135 of the G.P. Act.

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