DILAVAR VALIMAMAD SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Ashish Dagli for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the respondent - State.

(2.) The present is a successive bail application in connection with the F.I.R. No.11213091200177 of 2020 registered with Shapar (Veraval) Police Station in respect of the offences punishable under Sections 463 , 467 , 473 , 475 , 484 , 114 , 120B and 465 of the Indian Penal Code, wherein the applicant was arraigned as accused No.4. After lodgment of F.I.R., applicant had filed application under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail, which was however withdrawn as per order dated 23rd April, 2020. The present application is filed with the same prayer to release the applicant on regular bail, which comes up after chargesheet is filed on 04th June, 2020. 2.1 In the facts of the case, Rule, returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(3.) The F.I.R. included the names of seven accused wherein the present applicant was accused No.4. All the accused faced allegations that forged documents were created in respect of the land bearing survey No.38/3 at Village Kangshiyali and for that purpose, forged national emblem and other papers were fabricated. It appears that agreement was executed between accused No.1-Bhavinbhai Delvadia and accused No.2-Butabhai Hirabhai and the same was notarized.