MUNAF @ MUNNO HARUNBHAI NADHORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant under Section 439 of the Code of Criminal Procedure (for short, 'the Code') for regular bail in connection with FIR registered at C.R. No. I-39 of 2016 with Vanthli Police Station, District: Junagadh, for the offences punishable under Sections 328, 114, 376, 377, 341 and 506(2) of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Heard Mr. Ashish M. Dagli, the learned advocate for the applicant and Ms. M. H. Bhatt, the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the grant of bail looking to the nature and gravity of offences. She submits that from the charge-sheet, there appears prima facie case against the applicant in committing the alleged offence and accordingly, it is requested that the applicant may not be enlarged on bail.