ANKURKUMAR 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.No.86 of 2018 registered with Bhiloda Police Station, Aravalli of the offence punishable under Sections 302 and 392 of the Indian Penal Code, under Sections 25(1)(b)(a) of the Arms Act and under 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.