LAWS(GJH)-2017-8-21

GOPALBHAI MAGANBHAI SAKARIA Vs. STATE OF GUJARAT

Decided On August 11, 2017
GOPALBHAI MAGANBHAI SAKARIA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-80 of 2016 with Sayla Police Station, Surendranagar for the offence punishable under Sections 307 , 143 , 147 , 148 , 149 , 332 , 353 and 337 of the Indian Penal Code and Section 25(1) , (1-B) - A, 27, 29 of the Arms Act and Section 135 of the Gujarat Police Act.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.