PRAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive 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-112 of 2018 with Dungra Police Station, Valsad, for the offence punishable under Sections 143 , 147 , 148 , 149 , 307 , 323 , 325 , 427 , 506(2) of the Indian Penal Code.

(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.) 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. Learned Additional Public Prosecutor submitted that the applicant and co-accused are operating in gang and are shown as accused together in several offences, which are registered at Silvasa Police Station.