RAFIQBHAI SIDDIQBHAI SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with First Information Report registered as IC.R. No 22 of 2011 with Manjalpur Police Station, Vadodara for the offences punishable under Sections 406, 465, 467, 468 and 120B of the Indian Penal Code.

(2.) LEARNED advocate appearing for the applicant submits that the applicant came to be arrested on 25.11.2011, the investigation is over and the chargesheet is filed for the above mentioned offences. The applicant is alleged to have participated in the crimes namely preparation of Banakhat, Sale Deed which were not genuine and the other coaccused is the brother. Besides a stamper vendor and an Executive Magistrate have also abetted the crime. It is further submitted that so far as nonavailability of the applicants brother (who is also the coaccused), the applicant is ready and willing to be put under any stringent conditions even though the chargesheet is filed so as to secure his presence during the trial. Considering the above aspect, it is submitted that the applicant may be enlarged on bail.

(3.) HEARD learned advocates for the parties and perused the papers of investigation as well as order dated 26.04.2013 passed by this Court ( Coram: Anant S. Dave, J.) in Criminal Misc. Application ( For Regular Bail) No. 2206 of 2013 by which the applicant has been enlarged on bail in connection with First Information Report registered as IC.R. No. 179 of 2010 with Makarpura Police Station, Vadodara for the offences punishable under Sections 420,406,465,467,468,469,471 and 114 of the Indian Penal Code. I have also considered the fact that the applicant is behind the bar since December 2011.