HUSAIN @ BABU ISMAIL SATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with an FIR being C.R. No.11217036200331 of 2020 registered with Varahi Police Station, Dist.Patan for the offences punishable under Sections 468, 469, 471, 465, 201, 120B, 114, 467, 411, 474, 407, 408 of the Indian Penal Code, 1860.

(3.) Learned advocate appearing for the applicant submitted that the applicant is arrested in connection with the offence registered as C.R. No.11217036200331 of 2020 with Radhanpur Police Station, District Patan for the offences punishable under Sections 407 and 408 of the Indian Penal Code, 1860. He has submitted that the investigating agency, by way of a report dated 15.07.2020 sought to add Sections 120B and 114 of the IPC, which came to be allowed vide order dated 16.07.2020. He has further submitted that another report dated 02.08.2020 came to be filed seeking to add Sections 467 and 411 of the IPC, which came to be allowed vide order dated 02.08.2020. He has submitted that further by way of a report dated 20.07.2020 Sections 465 and 201 of the IPC sought to be added, which was allowed vide order dated 20.07.2020. Further, by way of a report dated 08.08.2020, Section 474 of the IPC sought to be added, which was allowed vide order dated 11.08.2020 and another report dated 07.11.2020 came to be filed seeking to add Sections 413 and 414 of the IPC, which came to be allowed vide order dated 07.11.2020. He has further submitted that the investigation is over and charge-sheet as well as supplementary chargesheet have been filed for the offences punishable under Sections 407, 408, 465, 467, 468, 469, 471, 411, 474, 120B, 201, 413, 414 and 114 of the IPC.