JAYESHKUMAR SHINGRAJI SADAT 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.11216007210165 of 2021 registered with Gandhinagar Sector-21 Police Station, Gandhinagar for offence under Sections 406, 420, 395, 365, 323, 504, 170 and 120(B) of the Indian Penal Code, under Section 25(1-b)(a) of the Arms Act and under Section 135 of the GP Act.

(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.