DAXKUMAR ANILKUMAR JOITABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, learned Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) 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 -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.

(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 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 applicant. 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.