SAHIL ANILBHAI TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR Part-A No.11191045220903 registered with Sola High Court Police Station, Ahmedabad City for offences punishable under Sec. 381, 409, 406, 420, 465 , 468, 471 and 114 of IPC.

(2.) Learned advocate Mr. Dagli for the applicant submitted that the impugned FIR has been filed after a delay of two months and no explanation has been given for such delay. Further, the applicant was serving as an employee in the store and therefore, had no control over the finances of the store. No recovery or discovery has been made from the applicant. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submitted that investigation is still under progress and that if released on bail, the applicant may tamper with the witnesses. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.