(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-CR No.11202013200114 of 2020 registered with Shedhvadala Police Station, Jamnagar for offence under Sections 302, 307, 328, 325, 324, 143, 114, 147, 148, and 149 of the Indian Penal Code, Section 25(1B)A of the Arms Act and Section 135(1) of the Gujarat Police Act.
(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions. It is submitted that the applicants are named as accused Nos.6 and 8 in the FIR and though shown to be armed with 12 bore rifle, poisonous spray and knife, respectively, there is nothing in the FIR to suggest that firearm has been used.
(3.) Learned APP appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that the applicants had been named as accused from the beginning. It is submitted that specific role has been attributed and serious injuries received, 21 in number, clearly demonstrate the intention.