AASHABEN MOHANSINGH CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-52 of 2005 registered with Odhav Police Station, Ahmedabad for the offence punishable under Sections 302, 143, 147, 148, 149 & 34 of the Indian Penal Code and Section 135(1) of the G.P.Act.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State through video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.