NIKUNJ UMESHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Nisarg Jain, learned advocate appears for the complainant as well as victims and undertakes to file his appearance. Permission is granted.

(2.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with First Information Report being C.R.No.I-51/2017 registered with Amroli Police Station, Surat for the offences punishable under Sections 302, 307, 324, 325, 143, 147, 148, 149, 120B and 452 of the Indian Penal Code and section 25(1) and 25(1)(A) of the Arms Act and Section 135 of the Gujarat Police Act.

(3.) Heard learned counsel for the applicant as well as learned Additional Public Prosecutor for the respondent-State and learned advocate for the complainant and victims.