AASHISH DINESHBHAI SHAH 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.11191020201328 of 2020 registered with Vastrapur Police Station, District Ahmedabad City for offence under Sections 308, 406, 276, 120B, 465, 468 and 471 of the Indian Penal Code and Section 18(c) and 27 of the Drugs and Cosmetics Act, 1940.

(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 offence.