SIDDHARTH RAMESHBHAI RATHOD 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, 1973 seeking regular bail in connection with FIR being C.R. No.11208002201083 of 2020 registered with Aji Dam Police Station, Rajkot City, Dist. Rajkot for the offences punishable under Sections 302, 201, 203 and 114 of the Indian Penal Code, 1860 as well as under section 135(1) of the Gujarat Police Act.

(3.) Learned advocate appearing for the applicant submitted that it is the case of the prosecution that the children of the main accused were present at the time of the alleged incident however, no statements were recorded of them and there is no direct evidence against the applicant being involved in the alleged offence. He has further submitted that even the statements of the witnesses reveal that the applicant is not involved in the offence and there is no direct evidence as the entire offence of murder has been committed by the accused No.1. Lastly, it is urged by the learned advocate for the applicant that the applicant may be released on bail.