HARDIK BIJALBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11216011200276 of 2020 registered with Infocity Police Station, District: Gandhinagar for the offence punishable under Sections 302, 307, 323, 143, 147, 148, 149, 120B and 201 of the Indian Penal Code and Under Section 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-?State has opposed grant of regular bail looking to the nature and gravity of the offence.