MADANSING PITASING RAVAT 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. 11195050220064 of 2022 registered with Tharad Police Station, District - Banaskantha for the offences punishable under Ss. 325, 324, 323, 143, 147, 148, 149, 294(b) and 506(2), etc of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Harshil Dattani for the applicant and learned APP Mr. Manan Mehta for the Respondent State.

(3.) Learned advocate for the applicant-accused has submitted that the charge sheet is already filed and the applicant having 6 antecedents, more particularly, one under the Prohibition Act and 5 under the IPC. He further submitted that the applicant 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.