RAMBHAI RAIYABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.11218009220024 of 2022 with Kamlabaugh Police Station, District: Porbandar, for the offences punishable under Ss. 143, 147, 148, 149, 504, 307, 302, 34 and 326 of IPC, Ss. 25 (1-b)(a), 27 & 30 of the Arms Act and Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.