LAWS(GJH)-2019-9-269

BABUBHAI BHIMABHAI JADAV Vs. STATE OF GUJARAT

Decided On September 04, 2019
Babubhai Bhimabhai Jadav Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I-46 of 2018 registered with Khambha Police Station, Amreli, for the offences punishable under Sections 302, 307, 324, 504, 506(2), 114, etc. of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) 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.