GANPATBHAI RATILAL KAVAR 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 C.R.No.11189005221483 of 2022 registered with Morbi Taluka Police Station, District: Morbi for offence under Ss. 302 , 143 , 147 , 148 , and 149 of the Indian Penal Code as well as Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence and role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.