DASHRATHBHAI BHOLIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this application under Sec. 439 (1) of the Code of Criminal Procedure seeking temporary bail on the humanitarian ground of medical emergency of his son namely Het Patel. Rs.

(2.) This Court has heard Mr. Asim Pandya, learned Senior Counsel assisted by Mr. Akash Singh, learned counsel for and on behalf of the applicant herein and Mr. Manan Mehta, learned APP for the State.

(3.) The applicant herein has been arrested in connection with the FIR being C.R.No. 11191020201399 of 2020 registered at Vastrapur Police Station, Ahmedabad, for the offences punishable under Ss. 498(A), 307, 365, 384, 342, 325, 354(A), 323, 294(b), 506(2), 199 and 120 (b) of IPC . Since 29/8/2020, the applicant is in jail. Chargesheet in the case has been filed on 16/8/2020. Case has been committed to the Court of Sessions, which has been registered as Sessions Case No.46/2021.