VIKASH LAXMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11196010210005 of 2021 with DCB Police Station, Vadodara for the offences punishable under Sections 420, 308, 274, 275, 276, 120(B), 114 of IPC, u/s. 3, 7, 11 of the Essential Commodities Act, u/s 53 of the Disaster Management Act, u/s. 27 of the Drugs and Cosmetics Act and u/s. 63 of the Copy Rights' 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.