KULDIPBHAI MAHESHBHAI YOGI (RAVAL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP, Mr. Rakesh Patel 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 C.R.No.I - 141/2017 registered with the Kalol City Police Station, District Gandhinagar, for the offences punishable under Section 302, 307, 324, 323, 504, 114 of the Indian Penal Code, 1860 read with Section 135 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.