SHERSINGH @ SURAJSINGH RANJITSINGH KHICHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed by the applicant under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 28 of 2016 registered with Ranip Police Station, Ahmedabad, for the offences punishable under Sections 457 , 380 , etc. of the Indian Penal Code .

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.