LAWS(GJH)-2022-1-57

RAMESHBHAI VERSHIBHAI ODE Vs. STATE OF GUJARAT

Decided On January 31, 2022
Rameshbhai Vershibhai Ode Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No. 82/2013 registered with Radhanpur Police Station, District Patan for the offences punishable under Sections 143, 147, 149, 323, 365, 366, 370, 376, 506(1) and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Ms. Jayshree C. Bhatt for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted that the Applicant Accused is innocent as he has not taken part in the offence as alleged. He has family roots in the society and therefore, he is not likely to flee away from justice. That the charge sheet is filed. That he will abide by whatever conditions imposed by the Hon'ble Court. She has further vehemently submitted that there is no direct involvement of the Applicant Accused in the present case so far as allegation is concerned. There are no antecedents against the Applicant Accused. Learned Advocate for the Applicant has further submitted that the co-accused have been acquitted after the due trial and there is no prima facie case except the allegations of abetment. She has therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.