DASHRATHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Ashish Dagli for the applicant and learned Additional Public Prosecutor Mr. Manan Mehta for the Respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.I-11211045210344 of 2021 with Sayla Police Station, Surendranagar for the offences punishable under Ss. 302, 307, 120-B, 323, 325, 326, 506(2), 143, 147, 148 and 149 of the Indian Penal Code and under Sec. 135 of the Gujarat Police Act read with Ss. 25(1-b)(a) and 27 of the Arms Act.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.