JAYESHBHAI SAMJIBHAI PADHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I- 11192007220001 OF 2022 registered with Nalsarovar Police Station, District Ahmedabad Rural for the offence punishable under Ss. 201 , 120(B) , 302 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant. That, no offence much less the offence as alleged in the FIR is being committed by the applicant. That, social status of the applicant is required to be taken into consider, the applicant is having responsibility of his family and he is only bread earner. That the applicant is an innocent person and has not committed any crime as alleged in the FIR and he is falsely implicated in the offence. That, the co-accused of this offence namely Rajeshbhai Padhar has been released on regular bail by coordinate bench of this court in Criminal Misc. Application No. 16729 of 2022 on 20/10/2022. Thus, on the ground of parity, the applicant may be released on regular bail. That, the applicant is ready and willing to cooperate the investigating officer and ultimately, learned advocate for the applicant has requested to enlarge the applicant on regular bail.