JITENDRA KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-256 of 2011 registered with Kamrej Police Station, Surat, for the offences punishable under Sections 406, 420, 468, 471, 120-B , 201 and 114 of the Indian Penal Code.

(2.) MR .A.D.Shah, learned advocate appearing on behalf of the applicant submits that considering the role played by the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard Mr.A.D.Shah, learned advocate appearing on behalf of the applicant- original accused; Mr.Mehul Rathod, learned advocate appearing on behalf of the original complainant and Mr.L.B.Dabhi, learned Additional Public Prosecutor appearing on behalf of the respondent-State of Gujarat. I have perused the FIR and several documents annexed with the application as well as perused the contents of Affidavit-in-reply filed by the original complainant and papers of investigation. I have also considered pendency of civil litigations. Learned advocates appearing on behalf of the respective parties do not invite any reasoned order. However, I have considered the role played by the present applicant and considered the fact that the investigation is almost over and no further investigation is necessary qua the present applicant.