PRATAPBHAI GABHRUBHAI BHUKAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Dabhi waives service of notice of rule for respondent-State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-63/2018 registered with Dhari Police Station, District Amreli for offence under Sections 302 , 201 , 364 , 324 , 341 , 120B and 34 of IPC.

(3.) 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.