CHIRAG PARESHBHAI CHANDVAANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr.Akash Pandya seeks permission to file his appearance. The permission, as sought for, is granted.

(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.