RAKESHBHAI DALABHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11202014200123 of 2020 registered with Dhrol Police Station, District: Jamnagar for the offences under Section 302 of the Indian Penal Code.

(3.) Mr. Kharadi, learned advocate appearing for the applicant, submits that the applicant is not named in the FIR. The applicant is implicated int eh offence purely on the basis of assumption and presumption. It is his further submission that there is no iota of evidence connecting the applicant with the crime of murder of deceased Nilesh. He submits that considering the nature of the offence, the applicant may be enlarged on appropriate terms and conditions.