SHOKAT ABDULSATTAR CHARKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11196026210585 of 2021 registered with Raopura Police Station, Vadodara for offence under Ss. 191, 192, 196, 465, 467, 468, 471 , 120B etc. of the Indian Penal Code .

(2.) Learned advocate appearing on behalf of the applicant submitted that the applicant is innocent and falsely implicated in the present case and has not committed any offence as alleged in the FIR. He submitted that now the investigation is over and the charge-sheet has been filed. He submitted that the applicant is involved in the alleged offence on the basis of the statement of the co-accused. He submitted that nothing is recovered or discovered from the present applicant and no direct or circumstantial evidence against the applicant. He submitted that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. He has submitted that the applicant has committed serious offence and, therefore, he may not be released on bail.