RAMESHBHAI SANDHABHAI @ MAHADEVBHAI PITMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-?22/2018 registered with Jodiya Police Station, Jamnagar for offence under Sections 143 , 147 , 148 , 149 , 302 , 307 , 325 , 324 , 323 , 506(2) and 120(B) of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

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

(3.) Learned APP appearing on behalf of the respondent-? State as well as learned advocate for the complainant have opposed grant of regular bail looking to the nature and gravity of the offence.