DEEPANKARKUMAR KARTHIKCHANDRA NANERJEE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Rule. Shri P.R.Abichandani, learned A.P.P. waives service of Rule.

(2.) . This is second Bail Application filed by the petitioner - accused, who is a Doctor. His first Bail Application was permitted to be withdrawn with liberty to file fresh Bail Application before the trial Court after the charge sheet is submitted. After submission of the charge sheet the petitioner first approached the learned Judge by way of Criminal Miscellaneous Application No.492 of 2002 which was rejected by the learned Judge by well reasoned order running into 8 typed pages. Hence this second Bail Application.

(3.) . Shri Patel, learned Counsel for the petitioner firstly submitted that before the charge sheet it was a case of the prosecution that the forged documents were recovered from the accused, but the panchnama shows that it was not recovered from the accused. This very submission advanced before the learned Judge was rightly turned down by the learned Judge by observing that nothing much turned out on it. Whether the forged document is recovered from the accused or not is not an important evidence against the petitioner - accused. Hence, the first submission of Shri Patel is rejected.