NARANSINH AMARSINH BIHOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.I-109 of 2018 registered with Dehgam Police Station, District Gandhinagar, for the offences punishable under Sec. 302, 307, 506(2) and 114 of the IPC and under sec. 135 of Gujarat Police Act.

(2.) Heard learned Mr. Kishan Chakwawala for the applicant and Mr. J. K. Shah, learned APP for the respondent-State.

(3.) Brief facts leading to filing of present application are that: