AMARATJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant, through jail, under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. I -167 of 2019 with Karanj Police Station, District Ahmedabad, for the offences punishable under Ss. 302 , 307 etc. of the IPC and sec. 135(1) of the Gujarat Police Act.

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

(3.) Learned APP appearing on behalf of the Respondent-state does not press for further reasoned order.