SAGAR KISHORBHAI KYADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Zubin Bharda with learned advocate Mr. A. A. Zabuawala for the applicants and learned Additional Public Prosecutor Mr. Himanshu Patel for the respondent - State.

(2.) This application is filed by the applicants under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No. 11205043210460 of 2021 with Bhuj City 'B' Division Police Station, District:- Kachchh for the offence punishable under Ss. 221 , 223 , 224 , 225 , 328 , 465 , 468 , 471 , 201 and 120-B of the Indian Penal Code and 42, 43 and 45 (12) of the Prison Act.

(3.) Learned advocate for the applicants submitted that, the applicants are not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicants and nature of the allegations, the applicants are required to be enlarged on regular bail by imposing suitable terms and conditions.