SIRAJKHAN ABDULKHAN JATMALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. I. H. Syed for learned advocate Mr. Feroj H. Pathan and learned advocate Mr. Vishrut Bhandari appearing for the applicant, learned advocate Mr. A. S. Timbalia for the original complainant and learned APP Mr. Manan Mehta appearing for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No. 11211058210226 of 2021 with Bajana Police Station, District : Surendranagar for the offence punishable under Ss. 302 , 307 , 143 , 147 , 148 , 149 , 504 , 506(2) , 120 (B) and 201 of Indian Penal Code , 1860 and Ss. 25(1) (1-B)(A) and 27 of the Arms Act and Sec. 135 of the G.P.Act.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.