JAY PRAHLADBHAI SHAH 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.11189004210934 of 2021 registered with B Division Police Station, Morbi for offence under Sections 274, 175, 308, 420, 120B and 34 of the Indian Penal Code, 1860; and Sections 3, 7 and 11 of The Essential Commodities Act, 1955; and Section 53 of The Disaster Management Act, 2005; and Section 27 of The Drugs and Cosmetics Act, 1940.

(2.) Learned Advocate appearing on behalf of the applicant states that in the same incident an another FIR has also been registered at Sola High Court Police Station where applicant has been enlarged on regular bail. Learned Advocate 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.