KAILASH @ BOCHARIYA SANJAYBHAI POTTE 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.11210025202381 of 2020 registered with Limbayat Police Station, Surat for offence under Sections 302, 307, 294(B), 114, 188, 269, 143, 144, 147, 148, 149, 120(b) and 34 of the Indian Penal Code, Section 135(1) of the Gujarat Police Act, Section 3 of Epidemic Act and 25(1-B) and 27(1) 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 on the ground that the applicant is having antecedents and looking to the nature and gravity of the offence.