CHHAGANBHAI REAVABHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.I42/2012 with Vav Police Station, Vadodara for the offences punishable under Sections 324, 325, 307, 504, 506(2), 147, 148 and 149 of Indian Penal Code and under Section 25(1)A of the Arms Act.

(2.) LEARNED advocate for the applicant submits that chargesheet is filed. It is also submitted that the applicant was arrested on 8 th January 2013 and if allegations are of inflicting injuries by Axe is considered in the context of a certificate issued by private medical nursing home and nature of injuries and in absence of antecedents of similar nature and availability of the applicant at the stage of trial, the applicant may be enlarged on bail by imposing suitable conditions.

(3.) HAVING heard the learned advocates for the parties and considering the overall facts and circumstances of the case and chargesheet is filed, nature of allegations, role attributed to the applicant and punishment prescribed for the alleged offences, by imposing suitable conditions so as to secure his presence at the stage of trial, the applicant is ordered to be enlarged on bail.