SUNILBHAI KANTIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed by the applicant under Section 439 of the Code of Criminal Procedure for regular bail in connection with FIR registered at C.R. No. I - 51 of 2017 with Ankleshwar G.I.D.C. Police Station, District: Bharuch for the offences punishable under Sections 302 , 323 , 504 and 114 of the Indian Penal Code and Section 135 of Gujarat Police Act.

(2.) Heard Mr. Joshi, the learned advocate appearing on behalf of the applicant and learned Additional Public Prosecutor for the respondent - State.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed the application for grant of regular bail looking to the nature and gravity of the offence. He has further submitted that there is a prima facie case against the present applicant. Therefore, the present application may be rejected.