MUKESHKUMAR RAVISHANKAR DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant for grant of regular bail under sec. 439 read with sec. 437(6) of the Code of Criminal Procedure, 1973.

(2.) The applicant -accused is charged with having committed offences under Sections 419, 420, 465, 467, 468, 477(A) and 120(B) of IPC for which FIR being C.R. No. I -68/2008 has been registered with Una Police Station.

(3.) Learned Advocate Mr. Hriday Buch for the applicant submitted that the charge has been framed by the competent Court on 27.10.2009 and the matter has been adjourned for the recording of evidence. However, an application came to be filed in Criminal Case No. 2906/2009 which came to be rejected as per the order passed below Exh. 20 dated 19.1.2010 by the learned Chief Judicial Magistrate, Junagadh for the reasons recorded therein.