SAPAN SURENDRAKUMAR JAIN 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 Morbi City "B" Division Police Station, Morbi for offence under Sections 274, 275, 308, 420, 120B, 34, 304, 465, 467, 468, 469, 471, 201, 406, 483,486, 487, 276 of the Indian Penal Code, under Sections 3, 7 and 11 of the Essential Commodities Act, Section 53 of the Disaster Management Act and Section 27 of the Drugs and Cosmetics 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.