IRFAN @ BAGLO BABUBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.338/2012 with Vejalpur Police Station, Ahmedabad for the offences punishable under Sections 392 and 114 of the Indian Penal Code.

(2.) LEARNED Counsel appearing for the applicant submits that the charge sheet is filed. It is also submitted that apprehension of the prosecution about repetition of commission of the crime and/or tampering with evidence could be taken care of by keeping the applicant out of the City and District limits of AHMEDABAD and GANDHINAGAR for a period of three months. Considering the above aspect, it is submitted that the applicant may be enlarged on bail.

(3.) HAVING heard learned Counsels for the parties, perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the applicant, by imposing suitable conditions, I deem it just and proper to enlarge the applicant on bail.