BAHADURBHAI NANJIBHAI CHAVDA 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-78/2016 registered with Thorala Police Station, District: Rajkot City for the offences under Sections 379, 465, 468, 471, 114 of the Indian Penal Code.

(2.) Heard Mr. Gaurav Chudasama, learned advocate for the applicants and Mr. Hardik Soni, learned APP for the respondent No.1.

(3.) Mr. Chudasama, learned advocate for the applicants submits that investigation is almost over and only the charge-sheet is to be submit. He submits that the applicant is not named in the FIR and the applicant is arrested in the offence on the basis of transfer warrant. He would submt that the stolen vehicle is recovered from the applicant and no further investigation remains to be done. It is his further submission that the applicants have only one similar antecedent. He, therefore, submits that considering the nature of allegation and evidence, the applicants may be enlarged on bail.