BHUMIT JAYSUKHLAL SEJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I- 131 of 2019 registered with Keshod Police Station, District: Junagadh for the offences under Ss. 302 and 114 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that there is land dispute existing between the deceased and the family of the applicant. He also submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that from the charge sheet papers, more particularly from the statements of Vrajlal and Jagdishbhai, prima facie case is made out against the present applicant and all the four accused were involved in the offence.