AJITSINH BIKHUSINH BIHOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. 11191013210176 of 2021 with Krishnanagar Police Station, Ahmedabad for the offences punishable under Ss. 302, 364, 365, 201, 34, 120B and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of offence, role of the present applicant, who is behind the bar since nearly 1 year and 10 months, and as the investigation is over, charge-sheet is filed and trial is yet not completed whereas the other co-accused of the offence except the main accused have been released and therefore, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.