VANESHBHAI PANGLABHAI MEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vijal Desai for the applicant and learned Additional Public Prosecutor Mr. Himanshu Patel 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 Part-A C.R.No. 11821014210549 of 2021 with Dhanpur Police Station for the offence punishable under Ss. 395 , 397 , 323 , 324 , 504 , 506(2) , 34 of the Indian Penal Code.

(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.