PARESHBHAI LAXMANBHAI ZALAVADIYA 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 C. R. No. 11208055200215 of 2020 registered with DCB Police Station, Rajkot City, District: Rajkot for the offences punishable under Sections 465 , 467 , 468 and 471 of the Indian Penal Code, 1860 ( IPC ).

(2.) Heard learned advocate Mr. Apurva Kapadia for the applicant and learned APP Mr. Manan Mehta 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 falsely implicated in the offence in question. It is submitted that the applicant has a minor role as he had availed the so-called injections from the M.R. Further, co-accused, who is having major role compared to the present applicant, is already enlarged on bail by the learned Sessions Court. It is submitted that the applicant is in custody since 05.10.2020. Besides, the licence of the applicant is also cancelled and hence, he is no more in a position to do the said business. Moreover, the applicant has no antecedents. Further, the applicant has family roots in the society and therefore, the applicant is not likely to flee away from justice. That the investigation is almost over and hence, further custodial interrogation may not be required. That the applicant will abide by whatever conditions imposed by the Court. The learned advocate for the applicant has further vehemently submitted that there is no direct involvement of the applicant - accused in the present case so far as allegation is concerned. It is, therefore, prayed that discretion may kindly be exercised and grant bail to the applicant - accused.