HETUBHA MADARSANG JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11993010200553 of 2020 registered with Rapar Police Station, District: Kachchh for the offence punishable under Sections 143, 147, 148, 149, 186, 332, 294(b), 307, 506(2), 188 and 270 of the Indian Penal Code; Section 135 of the G.P. Act and Section 13(I) of Gujarat Epidemic Disease, Covid-19, Regulations, 2020 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.