NANDKISHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed on the ground of change of circumstance under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-59 of 2018 registered with Karelibaug Police Station, District Vadodara City, for offence under Sections 324 , 394 , 397 , 398 and 114 of the Indian Penal Code, Section 135 of the Gujarat Police Act and Section 25(1)(b) of the Arms Act.

(2.) Learned Advocate appearing on behalf of the applicant 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.