ALIMOHMMAD SARFUDIN ANSARI 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.I-170 of 2016 registered with Gandhidham 'B' Division Police Station, District Kutch for offence under Sections 302 , 307 , 120B , 34 and 212 of the Indian Penal Code and Sections 25(1)BA, 27(2) of Arms Act and under Section 135 of the Gujarat Police 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.