HETALBHAI GIRISHBHAI SUTARIA 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 CR No.11191065200923 OF 2020 registered with Narol Police Station, Ahmedabad for offence under Ss. 304 , 308 , 84 , 85 , 86 , 436 , 427 , 337 , 338 and 114 of the Indian Penal Code and Ss. 7 , 8 , 9 , 15 and 19 of the Environment Protection Act, 1986.

(2.) Learned Senior 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.