KANTIBHAI BOGHABHAI DUBANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail post submission of charge-sheet in connection with FIR being C.R. No. 11193061230004 of 2023 registered with Vanda Police Station, District: Amreli, for offence under Ss. 326, 324, 323, 504, 506(2) and 114 of the Indian Penal Code (hereinafter referred to as "IPC", in short) and Sec. 135 of the G.P. Act.

(2.) Heard Ms. Alveera S. Kachara, learned advocate for the applicant. She has submitted that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP Ms. Chetna M. Shah, appearing on behalf of the respondent-State, has opposed grant of regular bail looking to the nature and gravity of the offence.