KARABHAI PUNJABHAI RADA 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 C.R.No.11218010220407 of 2022 dtd. 25/10/2022 registered with Udhyognagar Police Station, District: Porbandar for offences under Sec. 436, 450 and 114 of Indian Penal Code and under Sec. 3(2)(iv), 3(2)(v) of the Atrocities Act.

(2.) Learned Advocate Mr. Vishal K. Ananjiwala appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor Mr. Dhawan Jayswal appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.