AJAYSINGH DARSHANSINGH DUDHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed, after filing of the charge- sheet, under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11196015210533 of 2021 registered with Navapura Police Station, Vadodara city for offence under Ss. 457 , 380 , 114 etc. of the Indian Penal Code .

(2.) Ms.Subhadra Patel, learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has not committed any offence. She submits that the charge-sheet has been filed and the investigation is over. She further submits that the applicant has been arrested only on the statement of the co-accused - Jayantibhai Shravanbhai Chauhan (Marwadi). She has submitted that the said co- accused has been released on bail by the Trial Court vide order dtd. 1/9/2021 passed in Criminal Misc. Application No.1887 of 2021. She also submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Mr.Hardik Soni, learned APP appearing on behalf of the respondent-State has opposed grant of regular bail and submitted that there are many cases registered against the applicant for the same offence. He has submitted that looking to the nature and gravity of the offence, the applicant may not be released on bail.