MOHAMMAD SHAFIQ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Zubin Bharda for the applicant and learned Additional Public Prosecutor Mr. Shah 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.11191012211338 of 2021 with Danilimda Police Station, Ahmedabad City for the offence punishable under Ss. 302 , 326 , 294(b) , 114 of the Indian Penal Code and under Sec. 135(1) of the Gujarat Police 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.