DHAVALBHAI DINESHBHAI PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-155 of 2017 with Anand Town Police Station, Dist.Anand for the offences punishable under Sections 420 , 465 , 467 , 468 and 471 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicants has submitted that the allegations made against the applicants are vague and they have been falsely implicated in the alleged offence. The offence is triable by Judicial Magistrate, First Class, and till today the trial has not commenced. He has further submitted that the applicants have been arrested on 23.08.2018 and have been incarcerated since then. He has also submitted that there is no direct evidence against the applicants and the mudammal is not yet recovered.