IDLABHAI DUNGABHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State.

(2.) This application has been filed under section 439 of the Code of Criminal Procedure for regular bail in connection with the FIR being C.R. No. 11197057210315/ 2021 registered with Waghodiya Police Station, Vadodara (Rural) for offences punishable under sections 143, 147, 149, 308, 332, 427, 336, 186, 353 of IPC and under Sections 3 and 7 of The Prevention of Damage to Public Properties Act and under Section 135(A) of the Peoples Representative Act.

(3.) Mr. Darshan Dave, learned advocate for the applicant submitted that the allegation is against the crowd of 300 people and the present applicant has been named in the FIR at Sr. No.9 and the allegation is of pelting stones. Mr. Dave submitted that ruckus had occurred because of some political issues and the crowd was scattered by the Police. He further stated that other co-accused in similar role have been released on bail, he has prayed that the present application may be allowed and the applicant herein may also be released on regular bail.