DHARMENDRA @ DHAMBHA KARANSINH ZALA 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-CR No.41 of 2017 registered with Morbi City "A" Division Police Station, for offence under Sections 302 and 120-B of the Indian Penal Code, 1860 Section 135 of the Gujarat Police Act and Section 25(1-B) A and 27 of the Arms 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.