SAHDEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.59/2018 registered with Surendranagar City B-Division Police Station, Surendranagar for offence under Sections 302 , 323 , 120(B) , 397 and 395 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

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

(3.) LearnedAPP appearing on behalfof the respondent-State has opposedgrant of regular bail looking to the nature and gravity of the offence.