BABUBHAI MENSIBHAI BHARDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No.2/2019 registered with Mangrol Marine Police Station, District Junagadh for the offences punishable under Sections 379,114 of IPC and Section 4(1)(A),21 of Mines and Minerals Development and Regulation Act.

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

(3.) Learned Advocate for the Applicant / Accused has submitted that there is no incriminating material on record against the present applicant. That the charge-sheet has already been filed. That he will abide by whatever conditions imposed by the Hon'ble Court and there is no likelihood of absconding. He has therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.