KALPESH 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. 11824007230159 of 2023 with Nizar Police Station, District: Tapi for offences under Sec. 454 , 457 and 380 of the Indian Penal Code.

(2.) Learned Advocate Mr. Jaydeep H. Sindhi appearing on behalf 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.