MANGALGIRI KAILASHNATH GIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives service of notice of rule for respondent ­ State of Gujarat.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at C.R.No.I 362/2013 with Fatehgunj Police Station, District Vadodara.

(3.) THE learned Additional Public Prosecutor has opposed grant of bail on the ground that the applicant has inflicted serious injuries not only on the complainant, but on three other persons also, and therefore, in view of three criminal antecedents, bail be denied.