RAKESHBHAI RAJNIKANTBHAI PANDYA 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 CR No.11193003200339/2020 registered with Amreli City Police Station for offence under Sections 304, 308, 420, 269, 270, 201 and 34 of the Indian Penal Code and Sections 30 and 35 of the Medical Practitioner 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.