MUNNABHAI CHAMPBHAI TAKMARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Dagli, learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 19/2017 with Sayla Police Station for the offences punishable under Sections 307, 323, 452, 504, 506(2) and 114 of the IPC, u/s 25(1)(1-B) and 27 of the Arms Act and u/s 135 of the G.P. Act.

(3.) Considering the charge sheet papers supplied by learned APP during the course of hearing and further considering the certificate dated 7.3.2017 issued by the Medical Officer, Community Health Centre, Sayla, it appears that due to use of fire arm, the complainant sustained simple injury. Except FSL, no any further investigation is remaining. No any past antecedent is registered against the applicant. Therefore, present Criminal Misc. Application deserves consideration.