BHUPATBHAI BAVANBHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11203024200210 of 2020 with "B" Division Police Station, District Junagadh for the offences punishable under Sections 387, 395, 364A, 347, 323, 120B, 143, 147, 148, and 149, etc. of the Indian Penal Code, 1860 and under Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has submitted that the applicant is arrested on 22.08.2020 and he has been incarcerated since then. He has submitted that nothing has been recovered from the applicant. He has also submitted that similarly situated other co-accused have been enlarged on bail by the Sessions Court.