PRASHANT KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No.99 of 2019 registered with Valsad Railway Police Station, District Valsad for the offences punishable under Sections 395 , 397 , 120(B) and 412 of IPC, Section 25(1) (1-B) of the Arms Act and Section 174(C) of the Indian Railways Act.

(2.) Heard learned Advocate Mr. Ramnandan Singh for the Applicant and learned APP Mr. H.K. Patel for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted that the Applicant Accused is innocent as he has not taken part in the offence as alleged. He has family roots in the society and therefore, he is not likely to flee away from justice. That the charge sheet is filed. That he will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed to grant bail to the Applicant Accused.