MULJIBHAI VANABHAI KARSANBHAI SALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail preferred in connection with the FIR being I-CR No. 87 of 2020 registered with Kapadvanj Town Police Station, Kheda for the offences punishable under Sections 406 , 420 and 114 of the IPC.

(2.) This application has been preferred after filing of the charge-sheet. The applicant had preferred Criminal Misc. Application No. 329 of 2020 before the learned Additional Sessions Judge, Nadiad, however, the same was not allowed and hence this application.

(3.) On issuance of rule, learned APP appeared and resisted this application. According to learned advocate Mr. Parmar, the applicant is 65 years' old and the necessary recovery had already been made. Since the charge-sheet has already been filed, no purpose is likely to be served continuing him in the jail as the trial is not likely to be completed in a near future. It is further urged that a sympathetic view can be taken considering the advance age of the applicant. He has also volunteered to deposit the amount which is alleged to have been taken from the complainant on cheating to show his bonafide.