VATSAL HARAJBHAI BARAD Vs. STATE OF GUJARAT

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 CR-I/11208055210145 /2021 registered with D.C.B. Police Station, Rajkot for offence under Ss. 381 , 408 , 420 and 144 of the Indian Penal Code, Sec. 3 , 7 and 11 of the Essential Commodities Act and Sec. 53 of the Disaster Management 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.