KESHARKHAN @ KHAN ALAMKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicants-accused under section 439 of Criminal Procedure Code, 1973 for grant of regular bail.

(2.) The applicants-accused are charged with having committed offences under Sections 147, 148, 149, 307, 325, 323, 504, 506(2) and 120(B) of the Indian Penal Code and under sections 25(1)(b)(a) and 27 of the Arms Act, for which, FIR being IC. R.No.19/2017 has been lodged with Surendranagar 'B' Division Police Station.

(3.) Heard learned advocate, Shri E.E. Saiyed for the applicants and learned APP Ms. Moxa Thakkar for the respondent-State.