VIJAYBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered C.R. No.11199050200189 of 2020 before Valiya Police Station, District: Bharuch for the offences punishable under sections 143, 147, 148, 149, 188, 323, 324, 427, 436, 448 and 506(2) of the IPC and Sections 135 and 139 of the Gujarat Police Act and Section 51(b) of the Disaster Management Act and Section 3 of Pandemic Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.