JITENDRASINH UDUBHA RAYZADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11203030230703 of 2023 registered with Kesod Police Station, Junagadh for the offences punishable under Ss. 302 of the Indian Penal Code, 1860 (for short "IPC").

(3.) Learned Advocate appearing on behalf of the applicant submits that the applicant has nothing to do with the offence and he is falsely implicated in the offence. The applicant has been in jail since 15/9/2024. It is submitted that the allegation against the present applicant is that he murdered his wife. He has been implicated in the offence on the basis of his confessional statement. However, there is no eye-witness, and the case is based on circumstantial evidence. The charge is yet to be framed. It is further submitted that, considering the nature of the offence, the applicant may be granted regular bail with the imposition of suitable conditions, as a substantial period has passed but the charge has not been framed until now.