RAHULKUMAR RAJKUMAR BADI 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.11196016210121 of 2021 registered with Makarpura Police Station, Vadodara City for offence under Sections 279, 304, 337 and 338 of the Indian Penal Code and Sections 177, 184 and 134 of the Motor Vehicles 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.