BHURIYA RAMESHBHAI PARSINGBHAI 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.45 of 2016 registered with Garbada Police Station, for the offence under Sections 395 and 397 of the Indian Penal Code and Section 25(1) of the Arms Act.

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

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