NARESHBHAI ARSIBHAI JINJALA 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 I CR No.256 of 2015 registered with Limbayat Police Station Station, District - Surat for the offences punishable under Sections 302, 364, 341,323, 504, 34 and 120B of the IPC, 135(1) of the Gujarat Police Act and Section 3(2) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act,k 1989.

(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 and he has been falsely implicated in the alleged offence. He further submits that substantial part of investigation is over and there is no criminal antecedents against the applicant and there is no possibility to tamper with the evidence. He further submits 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.