PIYUSHBHAI DHIRUBHAI KATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause to mention correct number of CR.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-CR No.146 of 2019 registered with Nikol Police Station, Ahmedabad for offence under Sections 336, 337, 338, 308 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.