SUDHIR KANIYALAL BALUBHAI PANVEKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.J.K. Shah, learned APP waives service of Rule on behalf of respondentState.

(2.) 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.I245/2012 with Gorva Police Station, Dist.Vadodara City for the offences punishable under Sections 394 and 114 of the Indian Penal Code.

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