SOHAN @ SAVAL ANANDBHAI PANCHOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I­183 of 2014 registered with Ramol Police Station, Ahmedabad for offence under Sections 302, 396, 449, 450, 324, 120B of IPC and section 135 of G.P.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 respondent­State has opposed grant of regular bail looking to the nature and gravity of the R/CR.MA/4651/2019 ORDER offence.