ARVINDBHAI MANJIBHAI SOLANKI 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. 11821011230046 of 2023 registered with Dahod Town A- Division Police Station, District: Dahod for offences under Ss. 379 (a) and 114 of the Indian Penal Code.

(2.) Learned Advocate Mr. A. U. Saphiya 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.