GULAM MANJUR ILAHI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the name of the applicant. Rule. Learned APP Mr.J.K.Shah waives service of Rule on behalf of the 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 I­C.R.No.83 of 2018 registered with Dharampur Police Station, Dist.Valsad for offences under Sections 306 , 498(A) and 114 of the Indian Penal Code.

(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.