DOLUBHAI JIVABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Ashish M. Dagli, learned advocate for the applicant and Mr.Niraj Soni, learned APP for the respondent ­ State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at CR No.I83 of 2012 with Una Police Station, District: Junagadh, for the offences punishable under Sections 143, 147, 148, 149, 323, 324, 326 and 302 etc. of the Indian Penal Code and under Section 135 of Gujarat Police Act and Section 3 (2) (v) of Scheduled Caste and Schedule Tribe (Prevention of Atrocities Act), 1989.

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