MUKESHBHAI CHAGANBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vishal K. Anandjiwala for the applicant and learned Additional Public Prosecutor Mr. H. K. Patel for the respondent - State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with the FIR registered at C.R.No.11215020210479 of 2021 with Petlad Rural Police Station, District:- Anand for the offence punishable under Ss. 302 and 323 of the Indian Penal Code, 1860.

(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.