BHARVAD SUKHABHAI KHETABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-132 of 2019 registered with Radhanpur Police Station, District Patan for the offences punishable under Sections 302 , 307 , 326 , 324 , 325 , 323 , 504 , 506(2) , 143 , 147 , 148 , 149 , 120(B) , 427 , 429 and 34 of the Indian Penal Code, 1860 and Section 135(1) of the Gujarat Police Act and Section 11(L) of the Animal Cruelty Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(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.