UJJVALBHAI JAYANTIBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with I-C.R. No.16/2019 registered with Limbdi Police Station, District-Dahod for the offences punishable under Sections 465, 466, 471 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr.Laxmansinh M. Zala for the Applicant and learned APP Mr.H.K. Patel for the Respondent-State through Video Conference.

(3.) The brief facts of the case are that the complainant in his complaint has alleged that one Kamleshbahi (Date Operator) entered a forged entry of birth of son of accused No.2- Kakadiyabhai in the register with a view to show the son of accused No.2 as juvenile accused in one other offence registered under POCSO Act. During investigation the name of the applicant was revealed and he was arrested.