NILESHBHAI @ CHAKO MAGANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 05. 03. 2019 passed in Criminal Misc. Application No. 1397 of 2019, the present successive bail 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 ?30 of 2018 registered with Dholka Town Police Station, District Ahmedabad Rural, for offence under Sections 302 , 364 , 365 , 201 and 120(B) of the Indian Penal Code.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent ?State has opposed grant of regular bail looking to the nature and gravity of the offence.