CHIRANJIV TRIBHUVAN CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 156 of 2018 registered with Pandesara Police Station, Surat, for the offences punishable under Sections 307 , 143 , 144 , 147 , 148 , 149 , 120(b) , etc. of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

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