ABHESING @ ABHLO GALABHAI MOHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-36/2015 registered with Morva (H) Police Station, District Panchmahal, for the offences punishable under Sections 395 and 398 of the Indian Penal Code and Sections 25(1)(A) and 27 of the Arms Act and Section 135 of the Gujarat Police Act.

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

(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 submitted that the applicant is not named in the FIR.