AMRATJI @ AMRAJI SURSANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I- C.R.No.11195044220745 of 2022 dtd. 27/9/2022 registered with Shihori Police Station, District: Banaskantha for offences punishable under Ss. 302, 307, 326, 324, 323, 147, 148, 149, 34 of Indian Penal Code and under Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate Mr. Pratik B. Barot appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. Learned APP further states that with a view to secure the presence of present applicant at the time of trial suitable conditions may be imposed.