THAKORE KISHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule on behalf of the respondent State.

(2.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11206020220851 (I-128 of 2022) registered with Kadi Police Station, District Mehsana for offences punishable under Sec. 397 , 394 , 365 , 342 , 504 , 506(2) and 114 of IPC and sec. 135 of G.P. Act.

(3.) Learned advocate for the applicant submitted that nothing incriminating has been found against the applicant in the charge-sheet papers. No amount has been credit into the bank account of the applicant and no recovery or discovery has been made at the instance of the applicant. The co-accused has already been enlarged on bail. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.