VIJAYKUMAR KANTILAL VAISHNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 389(1) of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with the order dtd. 13/6/2022 in the Criminal Appeal NO. 1721 of 2013 passed by this Court whereby, non-bailable warrant was issued against the present applicant.

(2.) Heard learned advocate Mr. C.P. Chaniyara for the applicant and learned APP Ms. Jirga Zaveri for the respondent - State.

(3.) Learned advocate for the applicant-accused has submitted that the applicant has been arrested and he is in the District Prison at Junagadh since, 20/6/2022. Learned advocate for the applicant also submitted that the applicant will remain present regularly at the time of hearing of the appeal, more particularly at 8/7/2022. Learned advocate further submitted that the applicant has family roots in the society and therefore, he is not likely to fee away from justice. That the applicant will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed that discretion may kindly be exercised and grant bail to the applicant Accused.