HARISH RAMLAL AMARALALJI MANAT 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. 11209017220528 of 2022 registered with Himatnagar Rural Police Station, District: Sabarkantha for offences under Ss. 392, 395 and 341 of the Indian Penal Code and Sec. 135 of the G. P. Act.

(2.) Learned Advocate Mr. Kumar H. Trivedi appearing for the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

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