CHANDUBHAI PITAMBARBHAI PIPALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Successive Regular Bail application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I 11189001200475 of 2020 with HALVAD POLICE STATION, DISTRICT MORBI, for the offence punishable under Ss. of the 302, 436, 120(B), 34 of of the Indian Penal Code .

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned advocate for the applicant submits that the applicant was actualy apprehended on 15 08 2020. However, in the charge sheet papers, the applicant is shown tobe arrested on 28 08 2020 and the applicant was prouduced before the Magistrate on 29 08 2020. Therefore, the Investigating Agency have resorted to illegally detaining the applicant.