VAGHABHAI HARIBHAI BOLIYA 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 the I ?C.R.No.48 of 2019 registered with Bagodara Police Station, Ahmedabad Rural of the offence punishable under Sections 302 , 307 , 143 , 147 , 148 , 149 , 323 , 324 , 504 , 506(2) of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicants 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. He submitted that two persons have been murdered and the offences are serious in nature. The statement indicate that the blows were given indiscriminate manner.