DIPAKBHAI VITHTHALBHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present successive application u/s. 439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on regular bail in connection with an FIR being C.R.No.I-127 of 2016 registered with Una Police Station, Gir Somnath for the offences punishable under sections 307, 397, 395, 365, 355, 354, 342, 147, 148, 149, 324, 323, 504, 506(2), 120(B), 201, 166A, 167, 466, 177, 204, 294(b), 505(1)(b), 509, etc. of the Indian Penal Code ; Section 135 of the Gujarat Police Act; Sections 3(1)(e) ,(r),(s),(u), 3(2) (5a), 3(1)(d), 3(1)(za)(E), 3(1)(w)(i),(ii), 3(2)(vi), 3(2)(vii),4 etc. of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ,1989; Section 66A & 66B of The Information Technology Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned Additional Public Prosecutor oppose the grant of bail looking to the nature and gravity of offences.