BHARWAD HIRABHAI RAGHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I-225 of 2017 with Ankleshwar City Police Station, Dist.: Bharuch for the offences punishable under Sections 279, 143, 147, 148, 149, 323, 325, 307, 504 and 506(2) of the Indian Penal Code, 1860 (for brevity, 'the IPC') and under Section 135 of the Gujarat Police Act.

(2.) Heard, the learned advocate for the applicant and the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the present application and submits that looking to the nature and gravity of offence, present application may be dismissed.