KULDIPSINH PRAVINSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I -71 of 2012 before Thangadh Police Station, District: Surendranagar for the offences punishable under Sections 302,147,148,149,114 and 120B of the Indian Penal Code and Section 3(2),5 of the Scheduled Caste and Schedule Tribe ( Prevention of Atrocities ) Act, 1989.

(2.) MR . ND Nanavaty, learned Senior Advocate with Mr. Devang Vyas, learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) THE learned Additional Public Prosecutor has opposed grant of bail looking to the nature and gravity of offence.