SHAILESHBHAI JERAMBHAI VASAVA 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 ­31/2017 registered  with  Amletha  Police  Station,  District  Narmada,  for  the offences  punishable  under  Sections  143,  147,  148,  149,  307,  323, 324, 325, 326, 354(A), 427, 509 120(b), 34, 177 and 302 of the Indian  Penal  Code.

(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  offences.  It  is  submitted  that  the  applicant  is  not  named in   the   FIR,   but   subsequently   during   the   course   of   investigation, name   of   the   applicant   came   on   surface   from   the   statement   of witness   -   Shakrabhai.   It   is   submitted   that   even   in   the   said statements,  neither  any  specific  role  is  attributed  to  the  applicant.  It is   also   submitted   that   the   applicant   is   not   having   any   criminal antecedent.   It  is  further  submitted  that  the  other  co ­accused  has already   been   released   on   bail.  It   is   further   submitted   that   the applicant   is   having   roots   in   Valsad   District   and   also   having responsibility   towards   his   family   and,   therefore,   there   is   no likelihood  of  his  running  away  and  his  presence  can  be  secured  at the   time   of   trial   by   imposing   suitable   conditions.   It   is   lastly submitted  that  the  applicant  is  ready  and  willing  to  abide  by  the terms   and   conditions   that   may   be   imposed   by   this   Court,   and therefore,   considering   the   nature   and   gravity   of   the   accusation made  against  the  applicant,  he  may  be  enlarged  on  regular  bail  by imposing  suitable  conditions.