BHUPENDRABHAI CHINUBHAI PATEL 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 of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.I-289/2017 registered with the Vadaj Police Station, District: Ahmedabad for the offences punishable under Sections 302 , 201 and 120(B) of the Indian Penal Code and Section 135(1) of Gujarat Police Act.

(3.) 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.