JOGHA SATABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . 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.I37/2011 with Mahuva Police Station, Dist.Bhavnagar for the offences punishable under Sections 302, 143, 147, 148, 149 and 324 of the Indian Penal Code and under Section 135 of the B.P. Act.

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