DHARMENDRAKUMAR PARAMHANSH PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives service of notice of rule for respondent ­ State of Gujarat.

(2.) THIS successive bail application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at C.R.No.I6/2013 with Valsad City Police Station for the offences punishable under Sections 398, 452, 354, 114, etc. of the Indian Penal Code.

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