ABDULMANNAN MOHAMMED GITELI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R. No.1120700220120 of 2020 registered with Godhra Town "B" Division Police Station, Dist.Panchmahal for the offences punishable under Sections 307, 323, 324, 325, 143, 147, 148 and 149 of the Indian Penal Code, 1860 (IPC) as well as Section 135 of the Gujarat Police Act.

(3.) Learned Senior Counsel Mr.Syed appearing for the applicant has submitted that the applicant is arrested on 09.10.2020 and since then he is in jail. Learned Senior Counsel has submitted that the applicant has falsely been roped in as an accused in the F.I.R. by the first informant since the first informant is interested in illegally grabbing the land in question, which has been agreed upon by the land owners to be sold to the present applicant. It is submitted that the investigation is over and charge-sheet is filed and that co-accused have been released on regular bail and, therefore, on the ground of parity, the present applicant deserves to be enlarged on regular bail by this court. It is also submitted that the injuries alleged in the impugned F.I.R. are simple in nature and that the alleged victim was also discharged within no time and, therefore, on that ground also, the present applicant deserves to be enlarged on bail. Learned Senior Counsel for the applicant has further submitted that considering the above mentioned circumstances, the applicant may be released on bail.