VANRAJSINH HIRABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-84 of 2017 registered with Wadhwan Police Station, District : Surendranagar for the offences under Sections 406, 420, 465, 467, 471, 201, 193, 114, 120(B) etc. of the Indian Penal Code.

(2.) Heard Mr. P.B.Khandheria learned advocate appearing for the applicant and Ms.C.M.Shah learned APP appearing for the respondent State.

(3.) Mr. Khandheria, learned advocate appearing for the applicant, submits that present application is filed after filing of charge sheet and the applicant is in jail since 18 months. He further submits that the co-accused is granted bail and the disputed document is not sent for FSL report. He further submits that there is no evidence against the applicant except the statement of the clerk of the advocate. It is his further submission that even this Court had condoned the conduct of the applicant and his advocate as is evident from the order dated 10.10.2017 passed in Criminal Misc. Application (for Temporary Bail) No. 24315 of 2017. He, therefore, urges that the applicant may be released on regular bail.