MAHESHBHAI BHUTABHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with C.R. No. 11192050200119 registered with Sanand Police Station, Ahmedabad for the offences punishable under Sections 380 , 454 and 457 of the Indian Penal Code.

(2.) Heard learned Senior Advocate Mr. Premal Nanavaty appearing with learned Advocate Mr.M.J.Pandit for the Applicant and learned APP Mr. Manan Mehta for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted that the Applicant Accused is innocent. He has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. He has further vehemently submitted that there is no direct involvement of the Applicant Accused in the present case so far as allegation is concerned. He has therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.