ARUN @ PINTU LALJIRAM MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been 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 - 121 of 2017 with Limbayat Police Station, Surat City for the offences punishable under Sections 302 , 307 , 324 , 323 , 504 and 114 of Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the grant of bail looking to the nature and gravity of offences. It is submitted that from the charge-sheet papers, 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.