MOHIT JAGDISHSING BHARATSING RAJPUT 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 FIR being I-CR No.10 of 2019 registered with Jamkandorna Police Station, Rajkot Rural, for offence under Sections 392, 342, 450, 120(B), 201 and 114 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Learned Advocate appearing on behalf of the applicant submits the application is filed on the basis of settlement arrived at with the original complainant and 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 respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.