VINAY RISHIKANT SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned APP waives service of notice of rule for and 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 I-C.R.No. 14 of 2017 registered with the Narol Police Station, Ahmedabad, for the offences punishable under Sections 306, 498-A read with Section 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.

(3.) Mr. Dipak Dave, the 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.