RAMCHANDRA NARPATBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed by the applicant under Section 439 of the Code of Criminal Procedure for regular bail in connection with FIR registered at C.R. No. I - 31 of 2017 with Aamletha Police Station, District: Narmada for the offences punishable under Sections 143, 147, 148, 149, 307, 323, 324, 325, 326, 354(A), 427, 509 and 302 of the Indian Penal Code, 1860.

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

(3.) 1 The learned advocate for the applicant submits that the applicant is an innocent person, however, he has been falsely implicated in the offence. Present applicant is not named in the FIR but subsequently, after one month, his name has been emerged in the present offences. It is further submitted that similarly situated co-accused have been enlarged on bail by this Court. The applicants are in jail since 06.10.2017. 3.2 It is also submitted that by the learned advocate for the applicant that the applicant is of young age of 22 years. The applicant has roots in Narmada District and is also having responsibility towards family and is not likely to run away and his presence can be secured during trial by imposing the suitable conditions.