PARTH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application is filed by the applicant with a request to release the applicant on regular bail in connection with C.R. No-I- 11208002220300 of 2022 registered with the Aji Dam Police Station, Rajkot, District Rajkot Rural for the offence under sec. 302, 326, 504 , 114 of the Indian Penal code as well as sec. 135(1) of the Gujarat Police Act.

(2.) Heard learned Advocate for the applicant and learned APP for the respondent-State.

(3.) It was submitted by the learned advocate for the applicant that applicant has been wrongly roped into the alleged offence as if FIR is perused, it clearly comes out that whole version narrated in the FIR is doubted. Applicant is an innocent person and if he is released on bail there are no chances of him tampering with the evidence. Applicant is in jail since 30/3/2022 and as the trial is likely to take long time, he may be released on bail in the interest of justice.