VIPUL PRAVINBHAI BAGTHARIYA 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 FIR being C.R.No.I-004/2018 of 2018 registered with Dhoraji Police Station, Rajkot Rural of the offence punishable under Ss. 336, 427, 447, 436, 143, 120(b) of the Indian Penal Code and Sec. 135 of the Gujarat Police 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.