GAUTAM DAULATSINGH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P.P. Majmudar, learned advocate for the applicants, Ms. C.M. Shah, learned APP for the respondent-State and Mr S.H. Sharma, learned advocate for the defacto complainant.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being C.R.No.I-11189008200525 of 2020 registered with Wakaner Police Station, District: Morbi for the offences under Sections 379, 285, 427, 465, 467, 468, 471 and 120B of the Indian Penal Code as well as section 3 of the Prevention of Damage to Public Property Act and sections 15(2), 15(4) and 16(a) of the Petroleum and Minerals Pipelines Acquisition Right User Inland Act.

(3.) Mr Majmudar, learned advocate for the applicants submits that the applicants are impleaded in the offence only on the basis of the statements of co-accused persons. It is his submission that the applicants have no antecedents and the investigation is almost over. He, therefore, submits that considering the nature of allegations and evidence, the applicants may be released on bail on appropriate terms and conditions.