PEERSINH MANSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application has been filed under Section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with the FIR being No.11195060200265 of 2020 registered with Vav Police Station, Dist. Banaskantha, for the offences punishable under Sections 307, 326, 324, 452, 294(b) of Indian Penal Code and Section 135 of the G.P.Act.

(2.) Learned counsel for the applicant submits that, the applicant is behind the bar since 06.06.2020. Chargesheet has been filed against the applicant and after committal of the sessions case, the matter is at the stage of recording the evidence. It is further submitted that, the parties are knowing each other since long and have settled the matter out of the court. Under the circumstances and looking to the nature of accusation and duration of the jail period of the applicant, present application may be allowed with appropriate terms and conditions.

(3.) Learned APP appearing for the respondent State has opposed this bail application contending that, considering the conduct of the applicant and seriousness of the offence alleged to have been committed by the applicant, discretion may not be exercised in favour of the applicant.