- (1.)The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11210023211608 of 2021 registered with Khatodara Police Station, Surat City, for offence under Ss. 306 and 114 of the Indian Penal Code, 1860.
(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 advocate Mr. Dev Patel appearing for the complainant states that that the complainant herself is present before this Court and ratifying the content of the affidavit of the complainant.