PATEL MANUBHAI PRAHLADBHAI 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 on Regular Bail in connection with FIR No. 11206033201331/2020 registered with Unjha Police Station, District Mehsana for the offences punishable under Sections 406 , 420 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Pratik B. Barot for the Applicant, learned APP Ms. Nisha Thakore for the Respondent State and learned Advocate Mr. Nishit Joshi for the Respondent - Original Complainant, through Video Conference.

(3.) Learned Advocate for the Applicant has submitted that the Applicant Accused is innocent as he has not taken part in the offence as alleged. He has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. He has further vehemently submitted that there is no direct involvement of the Applicant Accused in the present case so far as allegation is concerned. There are no antecedents against the Applicant Accused. During the course of argument, learned Advocate for the Applicant has fairly submitted that the Applicant is ready and willing to deposit Rs.5,00,000/- before the trial court. He has further submitted that the judgment of the Hon'ble Apex Court in case of Arnesh Kumar v. State of Bihar reported in (2014) 8 SCC 273 is squarely applicable in the facts of the present case. He has therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.