BHARATBHAI KALUBHAI DETROJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On previous date of hearing, respondent No.2 has made a request to adjourn the matter as he wanted to engage a private lawyer. The learned A.P.P. states at bar that respondent No.2 has made statement before the concerned I.O. on 16.01.2018 that he does not want to engage any advocate.

(2.) Heard learned advocate for the applicant and learned A.P.P. for the respondent - State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-81 of 2017 registered with Sayla police station, Surendranagar for the offences punishable under Sections 323 , 324, 307, 504, 506(2) and 114 of the Indian Penal Code , Section 135 of the G.P. Act, Sections 25(1) (1-b)a and 27 of the Arms Act and Sections 3(1)(R)(S) , 3(2) 5 and 3(2) (5-A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendments Act, 2015.