BHARATBHAI MOTIBHAI PANCHAL 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 an FIR being C.R.No.I-103 of 2017 registered with Vadodara Taluka Police Station, Vadodara District for the offences punishable under Sections 395 , 412 of the Indian Penal Code.

(2.) Heard the 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 had not participated in the robbery but as per the allegation there was recovery of stolen jewellery with the instance of present applicant.