BALU NARANBHAI SINGARAKHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No. 52/2019 registered with Kirtimandir Police Station, Porbandar for the offences punishable under Sections 307 , 506(1) of the Indian Penal Code and Section 135 of the G.P. Act.

(2.) Heard learned Advocate Mr. P.V.Patadiya for the Applicant and learned APP Mr. Hardik Soni for the Respondent State through Video Conference.

(3.) Learned Advocate Mr. P.V.Patadiya for the Applicant / Accused has submitted that the Applicant Accused is innocent as he has not taken part in the offence as alleged. 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 therefore prayed to grant bail to the Applicant Accused.