VAJUD USMAN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.Part-A-11189008231093 of 2023 registered with the Wankaner Taluka Police Station, Morbi of the offence punishable under Ss. 379, 328 and 114 of the IPC.

(3.) Learned advocate appearing for the applicant has submitted that the applicant-accused was arrested on 21/9/2023 and since then he is in jail. Learned advocate for the applicant has also submitted that the investigation has already been completed and charge-sheet has also been filed. Learned advocate for the applicant has submitted that all the offences are exclusively triable by the court of Magistrate. It is further submitted that the applicant-accused has not been named in the FIR and during the course of investigation, his name has been revealed. It is also submitted that the present applicant-accused does not have any past antecedents. Under the circumstances, learned advocate for the applicant prays that the applicant may be enlarged on bail on any suitable terms and conditions.