(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No. I 98 of 2016 with Rajula Police Station for the offences punishable 302, 404, 201 and 34 of the IPC.
(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.
(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.