VALLABHBHAI KUBERBHAI SANKALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Rutvij Oza - 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 C.R.No.11213021210622 of 2021 registered with Jasdan Police Station for the offence punishable under Ss. 333 , 353 , 186 , 504 , 506(2) of the Indian Penal Code and under Sec. 135 of the Gujarat Police Act and under Sec. 135 of the Indian Electricity 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.