SUDHIR DAYARAMBHAI CHORASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Patel, learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 124/2017 with Morbi City "A" Division Police Station for the offences punishable under Sections 365 , 364(A) , 120(B) and 34 of the IPC.

(3.) Considering the police papers supplied by learned APP during the course of hearing, it appears that the applicant is not identified in TI parade. It also appears that no any ransom is demanded through present applicant and therefore, present Criminal Misc. Application deserves consideration.