MOIN RAFIQ CHORAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-11207079200339 of 2020 registered with Halol Rural Police Station, Panchmahal for the offence punishable under Sections 302, 365, 389, 120(B) and 114 of the Indian Penal Code and under Section 135 of the G.P. Act and under Section 25 (1),(B)(A) and 25 of the Arms Act.

(2.) Learned advocate appearing on behalf of the applicant through video conferencing 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 conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.