VIRAL NANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR No.11216001240309 of 2024 registered with Adalaj Police Station, District: Gandhinagar for the offences under Ss. 307, 323, 324 and 504 of Indian Penal Code and sec. 135(1) of the G.P. Act.

(3.) Learned advocate appearing for the applicant has submitted that the present applicant is an innocent person and is falsely implicated in the present complaint. It is submitted that present FIR is nothing but a counter blast to the complaint lodged by the applicant and looking to the allegation so levelled and the nature of injuries, it transpires that there was no intention to kill the victim. It is further submitted that the injured witness is now discharged from the hospital and is not in critical situation. It is also submitted that the applicant is having his permanent residence at the address mentioned in the cause title of the present applicant and the applicant is not likely to abscond or flee away and the presence of applicant for the purpose of trial is secured.