SHAILESHBHAI JAYANTIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Sec. 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Ss. 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code for which FIR came to be registered at C.R. No.I - 11186007200083 of 2020 with Talala Police Station, Talala, District Somnath.

(3.) Considering the nature of accusation made against the petitioner wherein the case that the petitioner stood to the benefit out of the disputed transaction has not been pleaded and is not sought to be proved against him as also considering the fact that the chargesheet is filed and the case is substantially based upon the documentary evidence which has been collected by the prosecuting agency and in absence of apprehension against the petitioner tampering with the evidence or threating the witnesses or fleeing from trial, the case for admitting the petitioner to bail is made out.