SHAILESHBHAI VISHNUBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11191043200057 of 2020 with Shahpur Police Station, District Ahmedabad for the offences punishable under Sections 394 , 365 , 324 , 325 , 506(2) and 114 of the Indian Penal Code, 1860 and Section 135(1) of the Gujarat Police Act.

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has submitted that the applicant is arrested on 15.06.2020 and he behind bars since then. He has submitted that so far as the accused nos.5 and 6 are concerned, the present FIR is quashed qua them vide order dated 05.03.2020 passed in Criminal Misc. Application No.3515 of 2020 by the Coordinate Bench of this Court and advocates for the respective parties through video conferencing.