SANDIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Hardik Dave for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the Respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being I-C.R.No.16 of 2019 registered with Dindoli Police Station, District Surat for offences punishable under Ss. 302, 307, 324, 143, 147, 148 and 149 of the Indian Penal Code and Sec. 135(1) of the GP 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.