JAIMINBHAI KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing on both sides through video conferencing.

(2.) 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 No.11197025201144 of 2020 registered with Karjan Police Station, District:Vadodara Rural for the offences under Sections 406, 419, 420, 465, 467, 468, 471, 120- B and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that role of the present applicant is limited and the entire case of the prosecution is based on documentary evidence. He has also submitted that charge sheet has been filed. According to him, the land in question is still belonging to the complainant and he is in possession of the land. He has also submitted that allegation against the present petitioner is regarding advise given by him to other accused and, therefore, consider the role of the petitioner, he may be enlarged on bail on the same line as the other accused has been released. He also submitted that the petitioner will abide by all the conditions that may be imposed by this Court and prayed to allow present application.