GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Soni, learned APP waives service of notice of Rule on behalf of respondent State. The applicant has filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being C.R.No.11204027240219 of 2024 registered with Kathlal Police Station, Dist.Kheda.

(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.) Per contra, learned APP appearing for the resopndent State authority opposed the present application and prayed to dismiss the present application.