KANTIBHAI NATHUBHAI CHANGANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 439 of the Code of Criminal Procedure, the applicant, who is facing serious charges for the offences punishable under Sections 302, 120(B), 279, 337, 338, 304(A), etc. of the Indian Penal Code and Sections 177 and 184 of the Motor Vehicle Act, being C.R.No.I- 11 of 2015 registered with Jamnagar Panch "B" Division Police Station, Jamnagar, has prayed to release him on regular bail, during the pendency of the trial.

(2.) Mr.Pravin Gondaliya, learned advocate has appeared on behalf of the original complainant and requested to give reasons, if the Court is entertaining this application.

(3.) Brief facts, arise from the record of the case, are as under: