RAJENDRASINH @ RAJBHA SATUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I118 of 2013 with Malaviya Nagar Police Station, Rajkot for the offences punishable under Sections 302,365,348,120(B), 201, 506(2) of the Indian Penal Code and Section 25(1)B, A of the Arms Act.

(2.) MR . ND Nanavaty, learned Senior Advocate appearing for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) HEARD Mr. ND Nanavaty, learned Senior Advocate appearing for the applicant, Mr. PR Abichandani, learned advocate appearing for the original complainant and Mr. Neeraj Soni, learned Additional Public Prosecutor appearing for the respondentState and perused the papers of investigation. Learned advocate appearing for the original complainant upon instruction requested not to assign reasons.