RAMESH JASABHAI MARU 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.11193017200594 of 2020 with Damnagar Police Station, District Amreli for the offences punishable under Sections 228A, 384, 389, 500, 506, 34 and 120B of the Indian Penal Code, 1860 (IPC).

(3.) Learned advocate Mr.Maulik Nanavati 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 further submitted that the applicant has been arrested on 22.06.2020 and has been incarcerated since then. He has submitted that in fact the Sadhus-original accused, who are involved in the alleged offence under Section 376 of the IPC have already been enlarged on regular bail. He has further submitted that the co-accused Meenaben Sanjaybhai Ghataliya has also been released on bail under Section 438 of the Code of Criminal Procedure, 1973 vide order dated 25.08.2020 passed in Criminal Misc. Application No.10290 of 2020 by the Coordinate Bench of this Court.