SHIVRAJBHAI RAMBHAI VICHHIYA 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 C.R.No.11193003201320 of 2020 registered with Amreli City Police Station for offence under Sections 188, 419, 420, 465, 468, 471, 384, 193, 511, 120B, 114 and 34 of the Indian Penal Code and Sections 42, 43 and 45(12) of the Prisons 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 respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.