KANUBHAI DALABHAI BARIA 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.11821001220297 registered with Randhikpur Police Station for offences punishable under Sec. 302 , 201 , 120(B) and 34 of IPC.

(2.) Learned advocate for the applicant submitted that there is nothing incriminating against the applicant in the charge-sheet papers. The applicant has not played any role in the commission of alleged offence. 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.