VIJAYBHAI BABUBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant has filed this application under Section 439 of Code of Criminal Procedure for grant of Regular bail in connection with I -C.R. No.61/2012, registered at Sector 21 Police Station, Gandhinagar, for the offenses punishable under Sections 457, 380, 411, and 114 of the Indian Penal Code.

(2.) A . Ld. Advocate Mr. Gohil appearing for the applicant has urged that there is no recovery or discovery from this applicant. He also submits that there is no incriminating evidence worth the name involving this applicant and therefore, the Court may exercise the discretion in favour of the present applicant.

(3.) LD . APP appeared for the state fairly admits that there is no recovery of any muddamal article from this applicant. Chargesheet is already filed and the case is triable by the ld. Judicial Magistrate First Class.