TANVISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I-158 of 2019 registered with Umra Police Station, District Surat for the offences punishable under Sections 302, 323, 504, 143, 147 and 149 of the Indian Penal Code, 1860 and Section 135 of the Gujarat Police Act.

(2.) Learned advocate 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.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.