VINOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R. No. I-154 of 2018 registered with Morbi Taluka Police Station, District Morbi for the offences punishable under Sections 302, 450 and 397 of the Indian Penal Code, 1860.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.