HARESHKUMAR @ HARESHBHAI PREMANANDBHAI @ PREMJIBHAI 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. 73 of 2019 registered with Deesa South Police Station, District- Banaskantha for the offences punishable under Sections 365, 394, 323, 294(KH), 506(2), 114, 120(B) of the Indian Penal Code and Section 66(E) of the I.T. Act.

(2.) Heard learned Advocate Mr. Ambrish V. Jani for the Applicant and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has vehemently and fervently submitted that though Applicant Accused having 7 antecedents out of which in 3 antecedents the applicant has been acquitted and in 4 antecedents the application has been granted Anticipatory/Regular bail by the Court below. He has family roots in the society and therefore, he is not likely to flee away from justice. That the charge sheet is filed. That he will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed that discretion may kindly be exercised and grant regular bail to the Applicant Accused.