(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with an FIR being CR-I/11205033200102 of 2020 registered before Mundra Marine Police Station, District: Kachchh for the offence punishable under Sections 307 , 114 , 269 , 270 and 188 of the Indian Penal Code and Section 135 of the G.P.Act.
(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.