RAJDEEPSINH RASIKSINH RATHOD 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 CR NO. 11209041230116 of 2023 registered with Prantij Police Station, District: Sabarkantha, for offences under Ss. 186, 332 , 353, 323, 395, 143, 147, 148, 149, 201 and 427 of Indian Penal Code and under Sec. 4, 4(1) A of mines and minerals Act, 1957, Rules 3, 7(1) (B), 12, 13 and 21 of Gujarat Mineral Rules 2017 and under Sec. 135 of G.P. Act.

(2.) Learned Advocate appearing for 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 appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.