MUKESHBHAI GORABHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11196016200137 of 2020 registered with Makarpura Police Station, Vadodara for the offence punishable under Sections 307 , 336 , 353 , 427 , 114 of the I.P.C, Sections 3, 7 of the Property Damages Act and Section 135 of the Gujarat Police Act.

(3.) Learned advocate appearing on behalf of the applicant by video conferencing submits that T.I. Parade has not been conducted and name of the present applicant has been falsely implicated in the alleged offence. Therefore, considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.