PRATAPBHAI VIKUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-7/2017 with Chuda Police Station, Surendranagar for the offences punishable under Sections 302, 506(2), 120(B), 147, 148 and 149 of the Indian Penal Code, under Sections 25(1),(1-B)(A) and 27 of the Arms Act and under Section 135 of the Gujarat Police Act.

(2.) Learned Senior Counsel 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.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.