SHOEB @ SOHIL @ CHINO HAIDERBHAI MOHAMMED BHAI MALIK THRO HAIDERBHAI MOHAMMED BHAI MALIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. J.K. Shah, learned Additional Public Prosecutor waives service of rule on behalf of the respondent - State.

(2.) The present application under Section 439 of the Code of Criminal Procedure is filed for regular bail in connection with FIR being C.R. No. 11191065200187 of 2020 registered with Narol Police Station for the offences punishable under Sections 307 , 324 , 294(a) and 114 of the Indian Penal Code as well as under Section 135 of the Gujarat Police Act.

(3.) Mr.S.D. Mansuri, learned advocate for the applicant has submitted that the applicant is an innocent person, wrongly been arraigned in prosecution. Learned advocate for the applicant has further submitted that other co-accused person named as Akbar has been on the contrary released on anticipatory bail and as such, the case of the applicant be considered. Apart from that, the applicant is having no enmity with the victim, in fact, the victim was already discharged from the hospital on the very second day of the incident and is at present stated to be out of danger. The applicant is not having any criminal antecedent and is prepared to abide by any of the conditions including the condition to remain outside Ahmedabad since trial is over. Hence, the learned advocate for the applicant states that the request of the applicant may kindly be considered for release of regular bail.