ASHOKSINH PARBATSINH DARBAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-C.R.No.16 of 2018 registered with the Santhal Police Station, for the offences punishable under Sections 147, 148, 149, 307, 341, 333, 323, 186, 337 and 120(B) of the Indian Penal Code and section 135 of the G.P. Act and sections 3 and 7 of the Damage to Public Property Act.

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

(3.) The learned APP appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.