ROHIT HITUBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Girish D. Chavda for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent ­ State through video conference.

(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. I ­39/2019 dated 26.7.2019 registered with Viramgam Town Police Station, District: Ahmedabad for the offences under Sections 302, 120(B), 201, 34 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been wrongly roped in the offence. It is contended that the applicant has been arrested on the basis of the statement made by the co ­accused. It is contended that the other co ­accused at whose instance incriminating Mudamal is released has been granted bail. It is also contended that the only evidence against the present applicant is the statement made by the co ­ accused. Therefore, the applicant may be enlarged on regular bail by imposing suitable conditions.