NAZIR GULAMHUSSEIN SINDHI 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 No11196027200208 of 2020 registered with Karelibaug Police Station, Vadodara City for offence under Sections 307, 353, 332, 323, 337, 269, 270, 294(b), 506(2), 143, 147, 148, 149 and 201 of the Indian Penal Code, under Sections 51(a) and 54 of the Disaster Management Act and under Section 135 of the Gujarat Police 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. She submits that the applicant is belatedly arrested on 13.01.2021 and during the investigation has not co-operated with the investigation in so far as the discovery or recovery of sword is concerned and subsequent thereto, another offence has been registered.