HARDIKKUMAR VIRSANGBHAI CHAUDHARI 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.11216001200094/2020 registered with Adalaj Police Station, District Gandhinagar for the offences punishable under Sections 305 and 201 of IPC.

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

(3.) Learned Advocate for the Applicant / Accused has submitted that the FIR was lodged on 14.02.2020 ie, after 11 days of date of occurrence and there is no explanation for the delay. Further, there is nothing to show that the applicant has abated the suicide. That the charge sheet is filed and now the investigation is over. Learned advocate for the applicant has further submitted that ratio laid down by the Supreme Court promise to marry is not abatement. 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. 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.