RAMESH MEDHU NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on regular bail in connection with I-C.R. No. 61/2012, registered with Chiloda Police Station, District: Gandhinagar for the offences punishable under sections 395 and 397 of the Indian Penal Code, 1860 ( IPC ) and section 135 of the G. P. Act.

(2.) Heard learned advocate Mr. F. N. Soniwala for the applicant and learned APP Mr. Hardik Soni for the respondent - State through video conference.

(3.) Learned advocate for the applicant - accused has submitted that the applicant - accused is an innocent person and is not involved in the offence in question. It is submitted that the applicant is arraign on the basis of the statement of the co- accused and is arrested through transfer warrant only. Further, the applicant has family roots in the society and therefore, he is not likely to flee away from justice. That, the investigation is over and charge sheet is filed and hence, there is no possibility of tampering or hampering with the evidence. That, he will abide by whatever conditions imposed by this Court. He has further vehemently submitted that there is no direct involvement of the applicant - accused in the present case so far as allegations are concerned. He has, therefore, prayed that discretion may kindly be exercised and grant bail to the applicant.