KALPESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Solanki for the applicant and learned Additional Public Prosecutor Ms.Patel for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No. I - 11191037220724 of 2022 registered with Odhav Police Station, District Ahmedabad City for offences punishable under Ss. 379B , 452 and 114 of the Indian Penal Code and under Sec. 135(1) of G.P.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.