RAMABHAI BHIMABHAI SINDHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-89 of 2018 with Keshod Police Station, District Junagadh for the offences punishable under Ss. 302 , 504 , 147 , 148 , 149 , 341 and 120B of the Indian Penal Code, 1860 and under Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 21/6/2018 and has been incarcerated since then.