SADAB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR No.11191048220533 of 2022 registered with Sarkhej Police Station, District Ahmedabad for the offences punishable under Ss. 326 and 294(b) of the Indian Penal Code and sec. 135(1) of the Gujarat Police Act.

(2.) Heard learned Advocate Mr.Sudhanshu A.Jha for the applicant and learned APP Ms. Maithili Mehta for the Respondent State.

(3.) Learned advocate for the applicant-accused has submitted that the FIR is false, frivolous and concocted and the injured did not suffer any grave injuries and that the injured person was discharged from hospital on 7/4/2022. He submits that the applicant has no antecedent. He has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed that discretion may kindly be exercised and grant bail to the applicant accused.