AARATSINH RAYJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though learned advocate Mr.Rajesh Soni has filed leave note today, but learned advocate Mr.N.M.Patel, who has filed joint vakalatnama, is present and inclined to proceed with the matter.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.11821002220082 of 2022 with Sanjeli Police Station for the offences punishable under Ss. 406 , 409 , 201 of the Indian Penal Code, Ss. 72 , 72(A) of the I.T.Act, Ss. 43(2)(A)(B)(C)(D)(4) of the Gujarat Secondary and Higher Secondary Education Act, 1972 and Regulations, 1974.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions. Learned advocate for the applicant has relied upon order dtd. 12/7/2022 passed by co-ordinate Bench enlarging co-accused persons on bail in Criminal Misc. Application No.11914 of 2022 with Criminal Misc. Application No.12014 of 2022 with Criminal Misc. Application No.12129 of 2022 and order dtd. 7/9/2022 passed in Criminal Misc. Application No.13321 of 2022.