BHAVESHKUMAR VISHNUPRASAD SUTHAR 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 in connection with an F.I.R. being C.R. No.I-58 of 2019 registered with Vejalpur Police Station, Dist. Panchmahals for the offences punishable under Sections 406, 409, 420, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860.

(3.) Learned advocate appearing for the applicant submitted that the applicant is innocent person and has not committed any offence as alleged in the F.I.R. He has further submitted that the applicant has not opened any account of fixed deposit or time deposit of one year and the F.I.R. does not contain any such allegations. He has further submitted that the investigation is over and there is no likelihood of the applicant tampering with the witnesses or influence the investigation. He also submitted that the applicant has only son, who is studying at Nadiad and, therefore, there is nobody in the family who can take care of the family. He is submitted that the co-accused has been released on bail by the Coordinate Bench of this court vide order dated 25.06.2020 passed in Criminal Misc. Application No.8432 of 2020 and, therefore, on the ground of parity, the applicant may be released on bail.