HARPALSINH BHARATSINH ZALA 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 I?CR No.71 of 2017 registered with Dharangadhra Police Station, Surendranagar for offence under Sections 302, 307, 326, 337, 323, 147, 148 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that the main accused Mayurdhvajsinh @ Lalbha Merubha Zala has already been granted bail vide order dated 24.03.2021 passed in Criminal Misc. Application No. 1394 of 2021. He submitted that due to intervention of the representatives of the community and the local politicians, compromise has been drawn between the two groups of communities and the communities members have assured that they will intervene the issue and settle the issue. The applicant also undertakes to abide by the settlement terms. He therefore submitted that in view of the aforesaid facts and circumstances of the case and 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.