BHARATBHAI HARJIBHAI KOLI 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 I -C.R.No.18 of 2016 registered with Sayla Police Station, of the offence punishable under Sections 366, 376, 506(2) and 114 of the Indian Penal Code and Section 25(1)(1 -B), (AU) of Arms Act and Section 135 of the Gujarat Police Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

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