KISHORSINH RANJITSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11211031200005 of 2020 registered with Limbdi Police Station, Surendranagar for the offence punishable under Sections 379 , 114 of the Indian Penal Code, Section 3 of Gujarat Mineral (Prevention of Illegal Mining Transportation and Storage) Rules and Section 21 of the Mines and Minerals (Development and Regulation) Act , 1957.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.