DINESHBHAI MAFABHAI BHARVAD 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 the FIR being I-C. R. No. 11216001200079 of 2020 registered with Adalaj Police Station, District Gandhinagar for the offence punishable under Sections 323 , 325 , 307 , 143 , 147 , 148 , 149 and 427 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State, through video conference, has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that the chargesheet has been filed during the pendency of the application and if this court is inclined to grant regular bail, then in such a case, strict conditions may be imposed to secure the presence of the applicant-accused.