RAMAKANT SATANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.I -07 of 2016 registered with Dindoli Police Station, Surat City for the offences punishable under Sections 302, 326, 323, 504, 143, 144, 147, 148, 149, 457, 380 and 114 of the IPC and Section 135(1) of the G.P. Act.

(2.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for the respondent -State.

(3.) Learned advocate for the applicant submits that the applicant is an innocent person, however, he has been falsely implicated in the alleged offence. It is submitted that the allegation levelled in the FIR against the present applicant is that he has given fist and kick blow to the deceased. It is further submitted that investigation is over and charge -sheet has been submitted, now there is no possibility of tampering with the evidence and the applicant is in jail since 29.01.2016. It is further submitted that there is no criminal antecedents against the applicant. It is lastly submitted that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, he may be enlarged on regular bail.