DEVDAS KANABHAI KARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being, C.R. No. I 121 of 2018 registered with Khambhaliya Police Station for the offence punishable under Sections 302 , 143 , 147 , 148 and 149 of the Indian Penal Code and Section 135(1) of the G.P. 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.