NARESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dagli, learned advocate for the applicant and Ms.Thakkar, learned Additional Public Prosecutor for the respondent State 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.11193003201320 of 2020 registered with Amreli City Police Station, Amreli for the offences punishable under Sections 188, 419, 420, 465, 468, 471, 384, 193, 511, 120B, 114 and 34 of the Indian Penal Code and Section 42, 43, 45 (12) of the Prison Act.

(3.) Mr.Dagli, learned advocate appearing for the applicant submits that co-accused of the applicant have been enlarged on bail either by trial Court or by this Court. He further submitted that role attributed to the applicant is only of providing Sim Card. He also submitted that the Jail Assistants, who have played major role in the offence, have already released on bail. He also submitted that the doctor, who has issued false certificates, has also been granted bail. He also submitted that the charge-sheet has already been filed. Learned advocate for the applicant further submits that considering the nature of evidence, role attributed to the applicant and punishment prescribed, this application for bail may kindly be considered and the applicant may be released on bail on stringent conditions.