BIJAY UDAY MAHARANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive 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-106 of 2015 with Khatodara Police Station, District: Surat for the offences punishable under Sections 302, 307, 326, 394, 397 and 114 of the Indian Penal Code, 1860 (for short, 'the IPC') and Section 135(1) of the G. P. Act.

(2.) Heard Mr. B. C. Dave, 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. It is submitted 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.