BHIKHABHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive regular bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, in connection with I-CR No.19 of 2018 registered with Sagtala Police Station, Dahod for offence under Sections 143 , 147 , 148 , 307 and 186 of the Indian Penal Code and Section 25 (1-b) and 27 of the Arms Act .

(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. It is submitted that charge sheet is already filed and involvement of the applicant is based on suspicion and as there are several offences filed against the applicant by the police authorities, the police authorities have made efforts to falsely implicate the applicant in the present offence.

(3.) As against this, learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that there are 31 antecedents against the applicant and is a listed bootlegger. It is to prevent police authorities from taking any action against him that assault has been planned by the applicant against police party.