IRFAN @ LANGDO SHAFIBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No.11191022200374/2020 registered with Isanpur Police Station, District - Ahmedabad for the offences punishable under Sections 307 , 323 , 294(b) , 120B of the Indian Penal Code read with section 135(1) of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Samir Afzal Khan for the Applicant and learned APP Mr. HK Patel for the Respondent State through Video Conference. Submission of the Parties:

(3.) Learned Advocate for the applicant-Accused has submitted that the injured person has also been discharged from the hospital applicant. He further submitted that the applicant is 30% disabled person. He has therefore prayed for discretion in favour of the applicant.