JITESH 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 A.C.R.No. 11210012221384 of 2022 registered with Chowk Bazar Police Station, District: Surat for offences under Ss. 379 (a) (3) and 114 of the Indian Penal Code .

(2.) Learned Advocate Ms. Sangita Chauhan for learned advocate Mr. P. V. Patadiaya for of 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 appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.