GURDIPSINGH SURJITSINGH SIKALGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Pande for the applicant and learned Additional Public Prosecutor Mr.H.K.Patel 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 No.11210047213205 of 2021 registered with Udhna Police Station, Dist.Surat for the punishable under Ss. 302 , 365 , 323 , 114 , 504 and 506(2) of the Indian Penal Code and under Sec. 135(1) of the Gujarat Police 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.