AMRUTBHAI 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 CR No.11191048201470 of 2020 registered with Sarkhej Police Station, Ahmedabad for offence under Ss. 302, 326, 324, 323, 34, 120B, 201 and 114 of the Indian Penal Code and Sec. 135(1) of the Gujarat Police 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. It is submitted that the present application is filed in view of the liberty reserved under order dtd. 9/9/2022 in Criminal Misc.Application No.8308 of 2022, whereby the applicant was permitted to file fresh application after a period of six months.

(3.) As against this, learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.