SURESH Vs. STATE OF GUJARAT
LAWS(GJH)-2021-3-162
HIGH COURT OF GUJARAT
Decided on March 12,2021

SURESH Appellant
VERSUS
STATE OF GUJARAT Respondents


Referred Judgements :-

SANJAY CHANDRA VS. CBI [REFERRED TO]


JUDGEMENT

Vipul M.Pancholi,J. - (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-94 of 2019 registered with Amreli City Police Station, District Amreli, for offence under Sections 302, 307, 324, 323, 506(2), 504, 143, 144, 147, 148, 149, 120B and 34 of the Indian Penal Code and Section 135 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 has opposed grant of regular bail looking to the nature and gravity of the offence.


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