SANJAY 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-CR No.03 of 2019 registered with Jam Jodhpur Police Station, Jamnagar for offence under Ss. 302 , 143 , 147 , 148 , 149 , 341 , 120-B of the Indian Penal Code and Sec. 135(1) of the GP Act.

(2.) Learned Advocate 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 APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted by drawing attention of this Court to a statement dtd. 27/1/2019 by Malde Vadhiya. The Court has perused the same and appears to be the identically same to the statement of Karshan Rama and sequence of events narrated therein is also in identical manner.