SALIMBHAI HUSENBHAI SUBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the First Information Report registered with the Pradhyumannagar Police Station, Rajkot City vide IC.R. No.62/2019, for the offences punishable under Ss. 363 , 370(4) , 120(B) , 465 , 471 and 114 of the Indian Penal Code.

(2.) The learned advocate 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.) The 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.