CHIRAG RAMESHBHAI VIROJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-30 of 2017 registered with Shihori Police Station, Banaskantha for the offence punishable under Sections 4(1), 4(1)(a) of the Mines and Minerals (Development and Regulation), under Sections 3, 5 of Gujarat Mines and Minerals Transfer and Storage Act, 2005 and under Sections 406, 420, 418, 465, 467, 468, 471, 472, 379, 120(b) of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.