KIRANSINGH @ KARANSINGH SHANKARSINGH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I­5 of 2018 registered with Vijapur Police Station, District Mehsana, for offence under Sections 307, 120B, 332, 353, 337, 143, 145, 147, 148, 149, 427, 186 and 435 of the Indian Penal Code, Section 135 of the Gujarat Police Act and Section 4 of the Damage to the Public Properties 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.

(3.) Learned APP appearing on behalf of the respondent­ State has opposed grant of regular bail looking to the nature and gravity of the offence.