SURESHKUMAR MAHIPATDAN MOD (GADHAVI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being 11192008210540 of 2021 registered with Bavla Police Station, Ahmedabad Rural for offence under Ss. 302, 307, 201, 34, 504, 506(2), 114 and 188 of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicant 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. Learned senior advocate Mr.Lakhani assisted by learned advocate Mr.Mehta for the original first informant has vehemently objected to this application. Learned senior advocate has referred to the averments made in the affidavit-in-reply and also referred to the papers of chargesheet. Learned senior counsel submitted that when the serious allegations are levelled against the applicant for committing offence punishable under Sec. 302 of the Indian Penal Code, this Court may not consider the case of the applicant.