BHARVAD RAGHUBHAI GANDABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No.132 of 2019 registered with Radhanpur Police Station, District Patan for the offences punishable under Sections 302 , 307 , 326 , 324 , 325 , 323 , 504 , 506(2) , 143 , 147 , 148 , 149 , 120B , 427 , 429 , 34 of IPC and Section 135(1) of GP Act and Section 11(L) of Animal Cruelty Act.

(2.) Heard learned Advocate Mr. Ashish M. Dagli for the Applicants and learned APP Mr. H.K. Patel for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicants - Accused has submitted that the Applicants Accused are innocent as they have not taken part in the offence as alleged. They have family roots in the society and therefore, they are not likely to flee away from justice. That the charge sheet is filed. That they will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed to grant bail to the Applicants Accused.