SURESH BABUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. P.M. Dave is permitted to file appearance on behalf of original complainant who is present in the Court and identified by the advocate.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-160 of 2018 registered with Mahila Police Station, Rajkot City for the offence punishable under Sections 498(A), 323, 306, 114 of the Indian Penal Code.

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