KISHORBHAI SOMABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I - 53 of 2015 registered with Junagadh City "A" Division Police Station, for the offences punishable under Sections 143, 147, 148, 149, 427, 452, 394, 323, 504, 337, etc. of the Indian Penal Code and Section 25(1)(B)(A) of the Arms Act.

(2.) Mrs.Rekha Kapadia, learned advocate appearing on behalf of the applicant submits that considering the nature of 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.