MUKESHBHAI KENIABHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure (for short, 'the Code') for regular bail in connection with FIR registered at C.R. No. I-150 of 2016 with Godhra Taluka Police Station, District: Panchmahals for the offences punishable under Sections 394 , 395 and 397 of the Indian Penal Code, 1860 (for short, 'the IPC ').

(2.) Heard Mr. Kharadi, the learned advocate for the applicant and Mr. H. K. Patel, the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes 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.