AZHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed thisApplication under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being Part-A C.R.No.11191028210641 of 2021 registered with Vejalpur Police Station, Dist.Ahmedabad (Rural).

(2.) 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 alleged allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.

(3.) ***