RAGHUVEER BHARATBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above applications are filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-4/2019 with Visavadar Police Station, Junagadh for the offences punishable under Sections 302 , 201 and 114 of the Indian Penal Code.

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

(3.) On the other hand, the learned Additional Public Prosecutors appearing for the respondent-State have opposed grant of regular bail looking to the nature and gravity of the offence.