LALAN INSAFALI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Lalan Insafali Shaikh has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being C.R. No. 11210060200356 of 2020 registered with Varachha Police Station, Surat for the offences punishable under Sections 457 , 380 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Hardik A. Dave for the Applicant and learned APP Mr. Chindan Dave for the Respondent - State through Video Conference. Submission of the Parties:

(3.) Learned Advocate for the Applicant / Accused has submitted that the charge-sheet is filed. He submitted that the applicant has good reputation in the society and no useful purpose would be served by keeping the applicant in jail for indefinite period. It is further contended that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail. It is also contended that there is no bail application, either in this Hon'ble Court or in the Hon'ble Supreme Court and on all such grounds, the applicant has prayed for to release him on regular bail.