NANA PANDIT PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR Part-A No.11199028221081 registered with Jhagadiya Police Station, Bharuch for offences punishable under Sec. 407 and 114 of IPC.

(2.) Learned advocate for the applicant submitted that there is nothing incriminating against the applicant in the charge-sheet papers. There is nothing to suggest about the role played by the applicant in the alleged offence. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submitted that the offence alleged against the applicant is serious in nature and that if released on bail, he would flee justice and would not be available for trial. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.