AJAYBHAI MANUBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11190004210513 of 2021 registered with Gadhda Police Station, District: Botad for offence under Sections 302, 201, 143 and 120B of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that Main accused i.e. Vishal Dhirubhai Dav has been released by this Court on regular bail vide order dated 03.12.2021 passed in Criminal Misc. Application No. 16010 of 2021. The other accused person i.e. Sagar Ravjibhai Dharodiya has been released by trial Court vide order dated 07.06.2021 passed in Criminal Misc. Application No. 120 of 2021. He further submits that Sunil Bhupatbhai Sankadiya and Ajay Manubhai Vaghela (juveniles) have been enlarged on regular bail by Juvenile Court vide order dated 24.05.2021 in Criminal Misc. Application No. 201 of 2021.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.