VARUN JAYANTI KHUMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. A.S.Timablia, learned advocate for the applicant, Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent State and Mr. R.G.Chaudhary, learned advocate for the original complainant through Video Conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.I-145/2019 registered with Vastrapur Police Station, District: Ahmedabad for the offences punishable under Sections 420, 465, 467, 468, 471, 506(2) and 114 of the Indian Penal Code.

(3.) Learned advocate Mr. A.S.Timbalia appearing for the applicant has vehemently submitted that the allegations against the applicant is that he has forged the documents of his wife. He has also submitted that the dispute is between the husband and wife and the entire proceedings is based on documentary evidence. He has also submitted that the applicant is in Jail since 3.11.2020. He has also submitted that FIR has been lodged on 19.5.2019 for the offences occurred upto period 17.12.2018. He has further submitted that there is gross delay in filing of the FIR and the entire prosecution is based on documentary evidence. He has also submitted that the investigation is almost completed and considering the allegations, the applicant may be enlarged on regular bail. He has also submitted that the applicant will abide by all the conditions which may be imposed upon by the Court while granting the regular bail to the applicant.