DULABHAI RAMBHAI LUNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR registered at CR No. I116 of 2013 with Khambhalia Police Station, DistrictJamnagar, for the offences punishable under Sections 323, 324, 307, 504, 506(2) and 114 of the Indian Penal Code as well as under Section 135(1) of the Gujarat Police Act.

(2.) HEARD learned Advocate Mr. Harshil C. Dattani for the applicant and learned APP Mr. L.R. Pujari, for the respondent ­ State. Mr. Pujari, learned APP opposed grant of bail to the applicant looking to the nature and gravity of offence.

(3.) IN the result, the present application is allowed. Applicant is ordered to be released on bail in connection with the FIR registered at CR No. I116 of 2013 with Khambhalia Police Station, District Jamnagar, on executing a personal bond of Rs.10,000/(Rupees ten thousand only) with one surety of the like amount to the satisfaction of the Trial Court and subject to the conditions that he shall: