BHAVESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11197014200085 of 2020 registered with Dabhoi Police Station, Vadodara for offence under Sections 302 , 143 , 147 , 149 and 120B of the IPC.

(2.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.

(3.) Learned Advocate for the applicant submits that the applicant is in jail since 15.01.2020. It is further submitted that no specific role has been assigned to the applicant. It is also submitted that the applicant was not named in the First Information Report. It is submitted that the applicant has no criminal antecedents. It is lastly submitted that the co- accused Kanubhai Parmar who is similarly placed with the applicant has since been granted bail vide order dated 27.05.2020 passed in Criminal Misc. Application No.7201 of 2020 and as such the applicant also deserves bail. Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.