YUSUF NOORMAMADBHAI JUNEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I -C.R.No.293 of 2015 registered with the Pradyumannagar Police Station, District -Rajkot of the offence punishable under Sections 307, 323, 143, 147, 148, 149, 506(2), 504 and 535 of the Indian Penal Code and Sections 3(1) 10, 3(2)(5) of the Atrocity Act and Section 37(1) and 135 of the Gujarat Police Act.

(2.) The learned advocate appearing on behalf of the applicant submits that rivalry between two communities is sought to be amicably settled. Learned advocate also submits that investigation is over and charge sheet is filed. Learned advocate, therefore, submits that the applicant may be enlarged on regular bail by imposing suitable conditions.

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