PANKAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. I - 11213023210848 of 2021 with Jetpur Taluka Police Station, District Rajkot Rural, for the offences punishable under Ss. 457 , 380 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.