ABHAY SOMCHAND SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-232 of 2019 with Rander Police Station, Surat City for the offences punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 , 201 and 114 of the Indian Penal Code, 1860 ( IPC ).

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 21.10.2019 and has been incarcerated since then. He has also submitted that the FIR has been lodged after delay of more than 9 months, for which no satisfactorily reasons are given by the complainant. Learned advocate has also submitted that the applicant has no antecedent. He has also submitted that the investigation is already completed and charge-sheet has been filed. Learned advocate for the applicant has submitted that the alleged offences under Section 406 , 420 , 465 , 468 and 471 of the IPC made out against the applicant are triable by Magistrate. He has also submitted that some of the co-accused, who are having similar role, have already been enlarged on bail and therefore, on the ground of parity also, the applicant may be enlarged on bail.