ASHOKBHAI BACHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant for grant of regular bail under sec. 439 of the Code of Criminal Procedure.

(2.) The applicant-accused is charged with having committed offences under sections 120B, 394, 506(2) and 34 of IPC for which FIR, being C.R. No. I-110/2010, has been registered with Chotila Police Station.

(3.) Learned advocate Mr. Lalakiya submitted that the case is regarding robbery on the highway for a small amount and therefore considering the nature of offence the present application may be allowed.