SHAHIDALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No. 145 of 2018, registered with Danilimda Police Station, Ahmedabad City, District: Ahmedabad for the offences punishable under Sections 398 , 114 and 120-B of the Indian Penal Code, 1860 ( IPC ) and section 25(1)(b)(a) of the Arms Act.

(2.) Heard learned advocate Mr. Nasir Saiyed for the applicant and learned APP Mr. H. K. Patel for the respondent - State through Video Conference.

(3.) The learned advocate for the applicant - accused has submitted that the applicant - accused is an innocent person and falsely implicated in the offence in question. It is submitted that in the present case, investigation is over and the charge sheet is already filed and hence, no further interrogation may be required. That, from the charge sheet papers, no prima facie case is made out against the present applicant. Further, the applicant has family roots in the society and therefore, the applicant is not likely to flee away from justice. That the applicant will abide by whatever conditions imposed by the Court. The learned advocate for the applicant has further vehemently submitted that there is no direct involvement of the applicant - accused in the present case so far as allegation is concerned. It is, therefore, prayed that discretion may kindly be exercised and grant bail to the applicant - accused.