LAWS(GJH)-2020-4-44

SAJIDKHAN NAVABKHAN SHAH Vs. STATE OF GUJARAT

Decided On April 29, 2020
Sajidkhan Navabkhan Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP Mr. Soni waives service of Rule on behalf of respondent State.

(2.) Learned Advocate appearing on behalf of the applicant submits that 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 respondent State has opposed grant of regular bail looking to the nature and gravity of the offence.