GOPALBHAI GOVINDBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) 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.11208051200066 of 2020 registered with B-Division Police Station, Rajkot for the offence punishable under Sections 307 , 365 , 506(2) , 323 , 504 and 114 of the Indian Penal Code as well as Section 135 (1) of the G.P. Act.

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