SUDHAKAR @ RAVI SATYENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned A.P.P. 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 the First Information Report being C.R. No.I 238 of 2017 registered with the Ramol Police Station, District: Ahmedabad of the offence punishable under Sections 302 and 307 read with 114 of the Indian Penal Code and Section 135(1) of the 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.