CHAMANBHAI KANJIBHAI VANKAR 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 C.R.No.I - 118/2017 registered with the Tharad Police Station, Banaskantha for the offences punishable under Section 306 of the Indian Penal Code.

(2.) 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.

(3.) The learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.