HUSSAIN MAMAD CHAVDA 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- 55 of 2016 registered with Panchkoshi "A" Division Police Station, for the offences punishable under Sections 307, 323, 325, 504, 506(2), 143, 147, 148, 149 etc. of the Indian Penal and Section 135(1) of G.P. Act.

(2.) Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions. He has placed order dated 02.12.2016 passed by Co-ordinate Bench of this court in Criminal Misc. Application No. 25190 of 2016 releasing co-accused on regular bail and order dated 31.08.2016 passed by Co- ordinate Bench of this court in Criminal Misc. application No. 19156 of 2016 releasing co accused on anticipatory bail.

(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. Pursuant to the oral order passed by this court dated 16.11.2016, learned APP, Ms. Shah has produced injury certificate of the complainant supplied by concerned police officer.