MITHABHAI CHUNABHAI DABHI 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 the I-C.R.No11209040210081 of 2021 registered with Poshina Police Station, Sabarkantha of the offence punishable under Sections 307, 143, 147, 148, 149, 120(B), 186, 337, 323, 427, 504 and 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Learned Advocate appearing on behalf of the applicants 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 looking to the nature and gravity of the offence.