RAMKRISHNA @ LALO GIRJASHNKAR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant is before this Court seeking regular bail in connection with the I-C.R.No. 194 of 2019 registered with Anjar Police Station, Kachchh for the offences punishable under Sections 302, 394, 397, 449, 201 read with Section 114 of the Indian Penal Code.

(2.) The applicant had been arrested on 01.10.2019 in connection with the aforementioned FIR. After investigation, the charge-sheet came to be filed on 18.12.2019. Thereafter, the Criminal Misc. Application No. 939 of 2020 was moved by the applicant which was rejected by the learned 6th Additional District Judge, Anjar, Kachchh on 07.01.2020. Therefore, the applicant has preferred the regular bail before this Court being Criminal Misc. Application No. 1936 of 2020 which was withdrawn on 19.05.2020.

(3.) Aggrieved applicant is before this Court urging inter alia that he is an innocent person who has been falsely implicated in a matter which is quite grave.