HARI KANJI KERASIYA (AAHIR) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R. No.I­158 of 2018 registered with 'B' Division Police Station, Bhuj, Kutch (West) for the offences punishable under Sections 302, 325, 324, 323, 504, 506(2), 120(B) and 34 of the Indian Penal Code, 1860 and Section 135 of the Gujarat Police Act.

(2.) The short facts as culled out from the record are as follows:

(3.) The original complainant has filed affidavit in reply dated 25.04.2019 opposing the grant of relief as prayed for and has been represented by learned advocate Mr. A.D. Shah, however the State of Gujarat is represented by the learned Additional Public Prosecutor Ms. Nisha Thakore.