AVESH RAJAK SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 197 of 2017 with Bhuj City "B" Division Police Station, District Kachchh, for the offences punishable under Sections 302, 307, 337, 324, 323,504, 506 (2), 143, 147, 148, 149 of Indian Penal Code and Section 135 of the Gujarat Police Act and Section 66 (d) of the Information Technology Act.

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

(3.) The learned APP as well as learned advocate appearing for the complainant oppose grant of bail looking to the nature and gravity of offences.