KAMLESHBHAI RAJUBHAI SINDHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pratik B. Barot for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent State.

(2.) By way of this application the applicant seeks to be released on regular bail on account of his arrest in connection with criminal complaint being Part-A FIR No.11213023200846 registered with Jetpur Taluka Police Station, District-Rajkot Rural on 25th November, 2020 for the offences punishable under Sections 143, 149, 170, 387, 427, 504 and 506(2) of the Indian Penal Code and offence punishable under Sections 25(1)(b-a) and 30 of the Arms Act.

(3.) Learned advocate Mr. Pratik Barot for the applicant submits that perusal of the complaint reveals that there are two separate incidents which are mentioned in the complaint and whereas as far as the present applicant is concerned he was allegedly part of the incident which had taken placed on 22.10.2018 whereas the complaint is preferred almost after two years of the alleged incident. He further submits that the co-accused as ascribed with similar role as the present applicant namely Shivraj Khachar has been released by the learned Sessions Court on regular bail vide order dated 10.12.2020. He further submits that persons who were alleged participant of the second incident mentioned in the offence which had allegedly taken place around Diwali of the year 2019 have also been released on regular bail by the learned Sessions Court vide order dated 9.12.2020.