VIJAY BHOPABHAI PARMAR 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 successive 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- 11198015221165 OF 2022 registered with Bortalav Police Station, District Bhavnagar for the offence punishable under Ss. 387 , 328 , 506(1) and 120B of the Indian Penal Code and Sec. 66(e) of the Information and Technology Act .

(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, there is no allegation against the present applicant that the applicant has tried to disrepute the first informant by viraling the video or there is no evidence worth the name against the applicant in show that the applicant has even threatened the first information. That, there is no recovery or discovery of materials from the possession of the applicant. Ultimately, it was requested by learned advocate for the applicant to allow present application.