IMRAN Vs. STATE OF GU JARAT

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. I 69 of 2019 registered with Deesa North Police Station, Banaskantha for the offence punishable under Sections 363 , 323 , 294(b) and 143 of the Indian Penal Code, Sections 11(1), 11(2) and 11(5) of the POSCO Act and under Section 67(C) of the I.T. 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.