DHRUV KESHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11210015220165 registered with D.C.B. Police Station, Surat City for offences punishable under Sec. 193 , 196 , 199 , 200 , 209 , 406 , 409 , 420 , 465 , 467 , 468 , 471 , 477(A) , 34 and 120(B) of IPC.

(2.) Learned advocate for the applicants submitted that investigation is over and charge-sheet is also filed. Nothing incriminating is found against the applicants in the charge- sheet papers. It was, therefore, prayed that the present applications may be allowed and the applicants may be released on regular bail.

(3.) Learned APP assisted by learned advocate Mr. R.J. Goswami appearing for the original complainant submitted that the offence alleged against the applicants is serious in nature and that if released on bail, they would tamper with the witnesses. Further, more evidence is yet to be collected as the property had been sealed at the relevant time. It was, therefore, prayed that no discretion may be exercised in favour of the applicants.