HADA UPENDRASINH DASHRATHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, seeking regular bail in connection with FIR being CR No.I-11209054200050 of 2020 registered with Vadali Police Station, District Sabarkantha, for the offence under Sections 306 , 504 , 506(2) and 114 of the Indian Penal Code and Sections 32 and 33(a)(b) of the Money Lending Act .

(2.) Mr. Manish S. Shah, learned advocate appearing on behalf of the applicant through video conferencing submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) As against this, Mr. J.K. Shah, learned Additional Public Prosecutor appearing for the respondent - State through video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.