RAHUL CHETRAJ GAUTAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application at the instance of an accused praying for regular bail in connection with the First Information Report being I.C.R.No.Part-A 11214020222051 of 2022 registered with the Kamrej Police Station, District: Surat for the offence punishable under Ss. 489(a), 489(b), 489(c), 489(d), 201 read with Ss. 406, 420 and 120B of the Indian Penal Code.

(2.) The case of the prosecution may be summarized as under;

(3.) Learned advocate Mr. Subhash Barot appearing for the applicant has submitted that the criminal complaint was registered on 30/9/2022 and the present applicant-accused came to be arrested on 14/10/2022 and since then, he is in jail. The investigation has already been completed and the charge- sheet has also been filed by the concerned Investigating Officer. Learned advocate Mr. Barot has further submitted that the present application has been preferred after filing of the charge-sheet. Learned advocate Mr.Barot has emphatically submitted that at the time of deciding the present application, the Hon'ble Court may consider the following circumstances which are apparently found out from the compilation of the charge-sheet papers;