BHARVAD RAVIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, seeking regular bail in connection with FIR being CR No.I-132 of 2019 registered with Radhanpur Police Station, District Patan for offence punishable under Sections 302 , 307 , 326 , 324 , 325 , 323 , 504 , 506 (2), 143, 147, 148, 149, 120(B), 427, 429 and 34 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act and Section 11(L) of the Animal Cruelty Act.

(2.) Mr. Ashish M. Dagli, learned advocate appearing on behalf of the applicant through video conferencing submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) As against this, Mr. J.K. Shah, learned Additional Public Prosecutor appearing for the respondent - State through video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.