NIRMALSINH UMEDSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application u/s.439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on regular bail in connection with an FIR being C.R.No.I-127 of 2016 registered with Una Police Station, Una for the offences punishable under sections 307, 397, 395, 365, 355, 354, 342, 147, 148, 149, 324, 323, 504, 506(2), 120(B), 201, 166A, 167, 466, 177, 204, 294(b), 505(1)(b), 509, etc. of the Indian Penal Code; Section 135 of the Gujarat Police Act; Sections 3(1)(e),(r),(s),(u), 3(2)(5a), 3(1)(d), 3(1)(za)(E), 3(1) (w)(i),(ii), 3(2)(vi), 3(2)(vii), 4 of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,1989; Section 66A & 66B of The Information Technology Act.

(2.) Pursuant to the Notice issued by this Court, Mr.Mitesh Amin, learned Public Prosecutor has appeared on behalf of the respondent- State of Gujarat and Ms.Ratna Vora, learned advocate has appeared on behalf of the original complainant and have opposed this application.

(3.) The present application is being heard subsequent to completion of investigation and submitting charge sheet before competent court below.