GUNVANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11204045220168 registered with Nadiad Rural Police Station, District : Kheda for offences punishable under sec. 302 of IPC.

(2.) Learned advocate Mr. Gautam for the applicant submitted that there is nothing incriminating against the applicant in the charge-sheet papers. The applicant has been implicated only on the basis of last seen with the deceased. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submitted that the offence alleged against the applicant is serious in nature and that if released on bail, he would flee justice and would not be available for trial. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.