PRAJAPATI KALUBHAI SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B. Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-170 of 2019 registered with Kadi Police Station, Mehsana for the offence under Sections 326, 323, 504, 506(2) and 114 of the Indian Penal Code and under Section 135(1) of the G.P. Act.

(3.) Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and falsely roped in the offence. It is contended that the injured is having a simple injury and he is already discharged from the hospital. It is contended that the police has falsely roped the applicant in the offence under Section 326 of the IPC instead of Section 324 of the IPC.