DHARMEDRA RAMSINGH CHAVDA 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-14 of 2017 registered with Palanpur West Police Station, Banaskantha for the offence punishable under Sections 384 , 386 , 294(B) , 406(B) , 114 of the Indian Penal Code, under Section 25(1)(A) of the Arms Act and under Sections 40(1)(2), 42(A)(D) of the Gujarat Money Lenders 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.