SAFIBHAI MUSHABHAI GAHA 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 C.R.No.11198035201396 of 2020 (C.R.No. I-81 of 2020) registered with Mahuva Police Station, District: Bhavnagar for the offences under Sections 325, 326, 323, 504, 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police 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. Learned advocate for the applicant has submitted that during the pendency of the present application charge-sheet has been filed and the injured is discharged from the hospital.

(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.