SURESHBHAI BHIKHUBHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS successive bail application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I47 of 2012 before Aahwa Police Station, Dang for the offences punishable under Sections 409,465,467,468,471 and 114 of the Indian Penal Code.

(2.) LEARNED advocate for the applicant submits that the investigation is over and the chargesheet is filed. It is further submitted that the applicant is in jail from April 2013. It is further submitted that considering the nature of allegations, role attributed to the applicant, by imposing suitable conditions, the applicant may be enlarged on bail.

(3.) I have heard learned advocates appearing on behalf of the respective parties and perused the papers of investigation as well as considered the role played by the applicant.