MUKESHBHAI KEHRABHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Pooja Baswal for learned Advocate Shri Jaydeep Sindhi on behalf of the applicant and learned Additional Public Prosecutor on behalf of the respondent-State.

(2.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973 the applicant prays for being released on regular bail on account of his arrest in connection with F.I.R. being C.R. No. 11184002200929 of 2020 registered with Chhotaudepur Police Station on 7/8/2020, for the offences punishable under Ss. 302 , 201 , 34 of the Indian Penal Code read with Sec. 135 of the Gujarat Police Act.

(3.) Learned Advocate Ms. Baswal would submit that the charge-sheet having been filed by the Investigating Officer, at the relevant point of time this Court had permitted the applicant to withdraw the application with liberty to approach this Court after a period of three months. It is submitted by learned Advocate that in view of such liberty that this application has been filed. Learned Advocate would submit that perusal of the entire charge-sheet does not reveal any incriminating statement or material which would connect the present applicant to the alleged crime in question.