SHAHEEDKHAN @ SALIM PRAVINSINGH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R. No.I -35 of 2015, registered with the Nadiyad Rural Police Station, Kheda for the offence punishable under Sections 395, 397 read with Section 120(b) of the Indian Penal Code.

(2.) Mr. P.P. Majmudar learned advocate appearing on behalf of the applicant submits that the applicant is innocent and he has not committed any offence as alleged in the FIR. He further states that it appears from the chargesheet that nothing is recovered or discovered from the possession of the applicant. He states that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned Additional Public Prosecutor appearing on behalf of the respondent State has opposed grant of regular bail looking to the nature and gravity of the offence.