HARDIK ARVINDBHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO.I-1-2023 registered with A.T.S. Police Station, Ahmedabad for offence under Ss. 406 , 409 , 420 and 120(B) of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned advocate appearing on behalf of the applicant submits that during the course of investigation and after filing of the charge-sheet, no specific role has been attributed qua the present applicant in the entire offence. The applicant has been roped in the offence only because he was found present at the place at the time of raid. No incriminating material has been recovered.