GANESHBHAI RAMJIBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Kumar Trivedi shall file his Vakalatnama appearing on behalf of the applicant. Registry to accept the Vakalatnama of Mr. Trivedi appearing on behalf of the applicant. 1. This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR-I/11217032220085 of 2022 with Santal Police Station, District: Patan for the offence punishable under Ss. 392 , 379 , 189 , 294(b) , 506(2) and 114 of the Indian Penal Code, as well as Ss. 194 of the Motor Vehicle Act and Ss. 4(1) , 4 (a- A) and 21(1) of the Mines and Minerals (Development and Regulation) Act and under Rule 3 and 12 read with Rule 21 of the Gujarat Mining (Prevention of Illegal Mining, Transportation and Storage) Rules.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.