LAWS(GJH)-2021-11-451

RAJESHBHAI HEMANTDAS PARDASANI Vs. STATE OF GUJARAT

Decided On November 26, 2021
Rajeshbhai Hemantdas Pardasani Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No. 11993003210775 of 2021 registered with Anjar Police Station, Kachchh for offence under Ss. 323, 498A and 306 of the Indian Penal Code, 1860.

(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.