PAHADSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court while passing an order dated 26.02.2020 in Criminal Misc. Application No.23267/2019 to the effect that if the trial does not commence, the applicant is at liberty to move again, 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-32/2019 registered with Mahuva Police Station, Surat Rural for offence under Sections 302, 450, 120(B) and 34 of the Indian Penal Code and Section 25(1-B)A and 27(3) 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.