IQBALMIYA GORAMIYA SAIYAD 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 the C.R.No.02/2021 of 2021 registered with C.I.D Crime, Vadodara Zone Police Station, Vadodara of the offence punishable under Ss. 379 , 447 , 285 , 120-B and 114 of the Indian Penal Code and Ss. 3 and 7 of the Prevention of Damage to Public Property Act and under Ss. 15(1) , 15(4) , 16(a) of the Petroleum and Minerals Pipelines Act.

(2.) Learned Advocate appearing on behalf of the applicants 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.