BHARAT BHAGWANDAS SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) The present application is filed by the applicant - accused seeking temporary bail for a period of 28 days in connection with complaint being File No. GEXCOM/AE/FU/506/2020 converted into Criminal Case No.21149 of 2021 on the ground of illness, as applicant is suffering from Severe Diabetes and having breathing problem.

(3.) Mr. Yash Nanavaty, learned advocate for the applicant stated that the applicant is made an accused in connection with complaint being File No. GEXCOM/AE/FU/506/2020 converted into Criminal Case No.21149 of 2021 and further, it is stated that as the evidence is being recorded the applicant had prayed for the amendment on the ground that his presence would be necessary to assist the advocate. Mr. Nanavaty, learned advocate further submitted that this is a case of availing the fake Input Tax Credit (ITC) and the whole of the case would be on documentary evidence and his personal presence with the advocate would be very much necessary.