SUDHIRA DATTATREY SHINDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I 83 of 2019 with Patan City B Division Police Station, District Patan, for the offences punishable under Sections 307, 353, 394, 395, 397, 412, 114 and 120-B of the Indian Penal Code and Section 25(1)(B) (A) of the Arms Act.

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

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.