DALIYO @ GANDHO KALUBHAI MOHANIYA 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 - 23 of 2017 with Dhanpur Police Station, District: Dahod for the offences punishable under Sections 143 , 147 , 148 , 149 , 120(B) , 452 , 394 , 354 , 323 , 504 , 506(2) of the Indian Penal Code, 1860.

(2.) Heard the learned advocate for the applicant and the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposed 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.