NAVDIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application preferred under Sec. 102 of the Juvenile Justice (Care & Protection of Children) Act , 2015, the applicant prayed to release him on regular bail in connection with the FIR being C.R. No.11191033210970 of 2021 registered with Mehganinagar Police Station, Ahmedabad for the offence punishable under Ss. 302 , 294(b) , 506(2) and 114 of the Indian Penal Code and Sec. 135(1) of the Gujarat Police Act.

(2.) Heard learned advocates for the respective parties and learned APP for the respondent-State.

(3.) Learned advocate for the applicant submits that the applicant is innocent person and is falsely implicated in the alleged offence and muddamal, which was seized by the police personal, was not belonged to the applicant and to take some grievance, name of the applicant was involved in the alleged offence. It is further submitted that the applicant is a friend of the main accused and therefore, he was present but he had not given any blow. It is further submitted that there is no direct evidence against the applicant and the applicant is belonged to very poor family and therefore, applicant may be released on regular bail. Hence, it is requested by learned advocate for the applicant to allow present applicant.