MAHESHBHAI KANTIBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent- State.

(2.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. I- 11211040220154 of 2022 registered with Panshina Police Station, District Surendranagar for the offence punishable under Ss. 326 , 325 , 323 , 504 , 452 , 427 , 114 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that the applicant is an innocent person and he is wrongly arrainged as an accused. That, the applicant has not committed any such crime as alleged. That, considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. T