MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent State.

(2.) 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 82 of 2016 with Rapar Police Station, East Kutch, Gandhidham, for the offences punishable under Sections 302, 201 and 114 of the Indian Penal Code.

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