ASHISHKUMAR RASHIKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with First Information Report being C.R.No.I -98 of 2016 registered with Mehsana City "B" Division Police Station, District: -Mehsana for the offences punishable under Sections 141, 143, 147, 148, 149, 151, 152, 153, 154, 307, 308, 332, 333, 337, 395, 435, 436, 427, 120 -B and 201 of the IPC, under Sections 3 and 7 of the Damage to Public Property Act, Section 135 of the Gujarat Police Act, under Section 2 of the Prevention of Insult to National Honours Act and under Section 66 -A of the Information Technology Act.

(2.) Learned advocate for the applicants submits that the applicants are innocent person, however, they have been falsely implicated in the alleged offence. It is also submitted that substantial part of the investigation is over, only charge - sheet is required to be filed and, therefore, now there is no possibility of tampering the evidence. It is also submitted that there is no criminal antecedents against the applicants. He further submits that the applicants are ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, they may be enlarged on regular bail.

(3.) During the pendency of the said application, the applicants filed undertakings dated 13.6.2016 before this Court, which are taken on record, declaring the following aspects: -