SHAKTISINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the First Information Report being I-C.R. No.112/2019 registered with Anjar Police Station for offences punishable under Ss. 379 , 356 and 114 of the Indian Penal Code.

(2.) Learned Advocate for the applicant Mr. Rahil P. Jain submitted that this is a case of gold chain snatching. There are 8 antecedents against the applicant pertaining to gold chain snatching. It is submitted that the age of the applicant is only 21 years and hence it is prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Mr. J.K. Shah, learned Additional Public Prosecutor, submitted that the applicant is a habitual offender and such kind of actions cause harm to the society. The women would not be safe to walk down the street and considering the safety of public at large it is prayed that no discretion may be exercised in favour of the applicant.