SHAKTISINH KRUSHNAKUMAR VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR No. 11208037220110 of 2022 registered with Kuvadva Road Police Station, District - Rajkot City for the offences punishable under Ss. 406, 420, 465, 467, 468, 471, 472, 120-B and 114, etc of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Brij V. Sheth for the Applicant and learned APP Mr. Manan Mehta for the Respondent State.

(3.) Learned advocate for the applicant-accused has submitted that the charge sheet is already filed and the co-accused has been protected in Criminal Misc. Application No. 3811 of 2014 by order dtd. 18/3/2014 by the Co-ordinate Bench. He also submitted that the applicant has family roots in the society and therefore, he is not likely to flee away from justice. That he 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.