VISHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being CR-I-132 of 2019 registered with Jamnagar City "A" Division Police Station, District: Jamnagar for the offence punishable under Sections 307 , 326 , 325 , 143 , 147 , 148 , 149 , 120(B) , 504 and 506(2) of the Indian Penal Code and under Section 135(1) of the G.P. Act.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State and learned advocate for the respondent no.2 have opposed grant of regular bail looking to the nature and gravity of the offence.