ASGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application, which is a successive one, is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I ?123 of 2018 registered with Anjar Police Station for offence under Sections 302 , 143 , 147 , 148 , 149 and 120B of the Indian Penal Code read with Section 135 of the Gujarat Police Act, pursuant to the liberty granted by this Court vide order dated 09.08.2019. This Court has passed the following order:

(2.) Learned Advocate appearing on behalf of the applicant submits that depositions of the first informant Ranjitaben and eye ?witness Bharatbhai are recorded. Both the witnesses have not supported the case of the prosecution and, therefore, the applicant has preferred this successive bail application.

(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.