BHARATBHAI GHELABHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .Pratik Jasani, learned advocate appearing on behalf of the applicants does not press this application qua applicant No.2 ­ Vanrajbhai Khodabhai Shiyal. Hence, the present application is dismissed qua applicant No.2.

(2.) THE present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-30 of 2013 registered with Kodinar Police Station, District: Junagadh, for the offences punishable under Sections 302, 364, 452 & 34 of the Indian Penal Code and Section 135 of the G.P. Act and Section 3(2)(5) of the Prevention of Atrocities (SC and ST) Act.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.