SATVANSINGG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent-State.

(2.) This application has been filed under section 439 of the Code of Criminal Procedure for bail in connection with the FIR being I-C.R. No. 96 of 2019 registered with Valiya Police Station, District : Bharuch for offences punishable under sections 454 , 457 , 380 and 114 of the Indian Penal Code.

(3.) Mr. Adilhushain M. Saiyed, learned advocate for the applicant, submitted that the present applicant has been arrested by way of transfer warrant and there is no recovery or discovery from the present applicant as per the allegations made in the FIR. He further submitted that the present applicant has been arrayed in this complaint, as the Investigating Officer would not have found real culprit and thus, under undetected crime, the present applicant has been made accused, since there are other offences registered against him. He also submitted that in this case, chargesheet has been filed and in other three cases, the applicant has been granted bail. It was, therefore, prayed that the present application may be allowed and the applicant herein may also be released on regular bail.