TRILOK MOHARSINH NATH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed pursuant to the liberty reserved in favour of the applicant vide order dated 31.01.2020.

(2.) 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.142 of 2017 registered with Dungara Police Station, Valsad for offence under Sections 454 and 380 of the Indian Penal Code.

(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.