JIGNESHBHAI BABUBHAI PATEL 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 FIR being I-CR No. 11213023210543 of 2021 registered with Jetpur Taluka Police Station, Rajkot Rural for offence under Ss. 308, 277, 278, 284, 336, 465, 471 and 114 of the Indian Penal Code, under Sec. 15(1) of the Environment Protection Act, 1986 and under Sec. 24 of the Water (Prevention and Control of Pollution) Act. 1974.

(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.