JOGINDARSING 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 FIR being C.R. No.11184003220165 of 2022 registered with Jetpur Pavi Police Station, Dist. Chhotaudepur for offences punishable under Sec. 457 , 380 and 114 of IPC.

(2.) Mr. Adilhushain M.Saiyed, learned advocate for the applicant submitted that, it is a case of theft in a closed house and the theft is of gold ornaments and cash worth Rs.1,62,000.00. Mr. Saiyed, submits that the wife of the applicant - accused has filed affidavit ensuring that her husband would not indulge himself in any kind of criminal activity in future. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Mr. Pranav Trivedi, learned Additional Public Prosecutor taking strong objection in bail application stated that, there are about 30 cases registered against the present applicant, who is menace of the society; thus, urged to reject the application stating that his bail would be a cause of law and order.