ARIF HASANBHAI CHOTALIYA. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been preferred by the applicant - original under Section 439 of the Code of Criminal Procedure for grant of regular bail in connection with F.I.R. registered at C.R. No. I-132/2016 with Gondal City Police Station for the offence punishable under Sections 302, 307, 506 (2), 120 [B], 201, 212 and 34 of the IPC read with Section 25 [1-B] A and 27 of the Arms Act and Section 135 of the Gujarat Police Act.

(2.) Heard learned advocates appearing for the respective sides.

(3.) Learned advocate appearing for the applicant, at the outset, requested this Court to consider this application on the ground that the applicant is nowhere named in the First Information Report. He has been arrested on 18th March 2017 on the basis of suspicion. That, the investigation in the offence is over and the chargesheet has been laid before the Court concerned.