SAJJANSINH CHANDRASINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed, after filing of the charge- sheet, under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11206079210504 of 2021 registered with Ladol Police Station, Mehsana for offence under Ss. 365 , 366 , 376 , 114 etc. of the Indian Penal Code .

(2.) Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has not committed any offence. He submits that there is a gross delay in filing the FIR. He submits that now the investigation is over and the charge-sheet has been filed. He submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.