RIZWANKHAN MOHAMADKHAN MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Rizwankhan Mohamadkhan Mahida has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being C.R. No. 11197057200408 of 2020 registered with Waghodiya Police Station, Vadodara for the offences punishable under Sections 384 , 392 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Chirag B. Upadhyay for the Applicant and learned APP Mr. Chindan Dave for the Respondent - State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted taht the applicant has good reputation in the society and no useful purpose would be served by keeping the applicant in jail for indefinite period. It is further contended that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail. It is also contended that there is no bail application, either in this Hon'ble Court or in the Hon'ble Supreme Court and on all such grounds, the applicant has prayed for to release him on regular bail.