RAHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application has been filed under Sec. 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with FIR being C.R. No.11208044210816 of 2021 registered with Pradyumannagar Police Station, Rajkot for the offences punishable under Ss. 395 , 323 , 504 , 506(2) and 120B of Indian Penal Code, 1860 and under Sec. 135 of the Gujarat Police Act.

(2.) The learned counsel appearing for the applicant submits that the applicant is behind the bar since 19/3/2021. The chargesheet has been filed against the applicant. The conclusion of trial may take time.

(3.) Learned APP has opposed the bail application contending that considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.