TIRTHRAJSINH GAJENDRASINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Mr. Pranav Trivedi waives service of notice of rule on behalf of respondent- State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I -C.R. No. 11198068200187 of 2020 registered with Bharatnagar Police Station, Districe : Bhavnagar, for offence under sections 454 , 457 , 427 , 380 , 201 , 120(B) , 114 and 511 of the Indian Penal Code.

(3.) Mr. S.P. Kotia, learned advocate for the applicant, submitted that the present bail application is filed after filing of the chargesheet, and in all there are three accused and the present applicant is accused no.3. He further submitted that the accused no.1 had been granted bail in Criminal Misc. Application No.7634 of 2020 and the accused no.2 was granted bail yesterday in Criminal Misc. Application No.798 of 2020. He further submitted that role of accused nos.1 and 2 are graver seen in the CCTV footage and there is recovery and discovery from the accused persons. The present applicant has been falsely implicated in the offence. He also submitted that as per the FIR, section 511 of the IPC to point out that the accused were not successful in their attempt of offence.