AHMADBHAI ALIBHAI DAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. 11193061220127 of 2022 with Vanda Police Station, District Amreli, for the offences punishable under Ss. 307 , 323 , 324 , 504 , 506(2) and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that applicant is innocent person and has not committed any crime as alleged in the FIR and is wrongly roped into the present offence and he has not played any direct or indirect role in the alleged offence. It is further submitted that Investigating Officer had wrongly invoked Sec. 307 of I.P.C as there was no grave or serious injuries had been inflicted by the applicant to complainant or any of the victim. It is further submitted that learned trial court ought to have considered that there are no criminal antecedents against the present applicant and the applicant is having valuable agricultural land in Amreli district. It is further submitted that all the injured persons were discharged from the hospital since long and substantial part of investigation is already over. Hence, it is requested by learned advocate appearing for the applicant to allow present application by releasing the applicant on bail.

(3.) Learned APP appearing for the respondent-State has objected the submissions made by learned advocate appearing for the applicant submitting that applicant has committed serious offence and trial court has rightly rejected the prayer of the applicant to release him on bail. Hence, it is requested by learned APP appearing for the respondent-State not to entertain the present application.