CHAUDHARY AMRATBHAI RAISANGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives service of Rule on behalf of RespondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with first information report registered at C.R.No.I20/2013 with Mehsana Taluka Police Station, Dist.Mehsana for the offences punishable under Sections 143, 147, 148, 149, 302 and 201 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(3.) HEARD learned APP for the respondentState, who opposed grant of bail looking to the nature and gravity of offence.