HARDIK MAHENDRABHAI PANDYA 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 CR-I/11208035201694 /2020 registered with Gandhigram Police Station, Rajkot or offence under Sections 307, 323, 504, 114 and 201 of the Indian Penal Code, Section 135(1) of the Gujarat Police Act and Section 25(1-b)(a) of the Arms 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. He also opposes on the ground that the applicant is having 12 antecedents.