TAUSHIF SHABBIRBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at CR No.I-175 of 2012 with J.P.Road Police Station, District: Vadodara, for the offences punishable under Sections 394,, 332, 353, 506(2), 294 (B), 224 and 114 etc. of the Indian Penal Code.

(2.) LEARNED counsel appearing for the applicants submits that charge-sheet is filed and are falsely implicated and have not committed any offence as alleged in the complaint and by imposing suitable conditions this application for bail may kindly be considered.

(3.) HAVING heard learned counsel for the parties and perusing the record of the case and taking into consideration the above facts, nature of allegations, role attributed to the accused and punishment prescribed for the alleged offences, I am inclined to enlarge the applicants on bail.