ANKIT ASHOKBHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.11822006210319 of 2021 registered with Billimora Police Station, Dist. Navsari, for the offences punishable under Ss. 302, 143, 148, 149, 34, 120(B) and 201 etc. of the IPC and Sec. 135 of the Gujarat Police Act.

(2.) It is the submission of Mr. Zubin Bharda, learned counsel for the applicant that he is suffering confinement since 21/3/2021 and charge-sheet has already been filed. Hence, further detention of the applicant is unwarranted.

(3.) Mrs. Krina Calla, learned APP for the respondent-State and Mr. K.T. Beladiya, learned advocate for the original complainant opposing the bail application submitted that, considering the accusations which are grave in nature and in the event of sentence thereof, no case is made out for exercising the discretion in favour of the applicant.