JAVID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR No.11186008231896 of 2023 registered with Una Police Station, District: Gir-Somnath for the offences under Ss. 420, 465, 467, 468, 471, 472 and 114 of the Indian Penal Code.

(3.) Learned advocate appearing for the applicant has submitted that the present applicant is an innocent person and is falsely implicated in the present complaint and he is in jail since 25/12/2023. It is also submitted that no further custodial investigation is required to be done of the applicant and even no further recover / discovery is required to be done at the behest of the applicant. It is further submitted that from the charge sheet no specific role has been attributed to the applicant and allegations are general in nature which are made against present applicant. It is also submitted that the applicant is having his permanent residence at the address mentioned in the cause title of the present applicant and the applicant is not likely to abscond or flee away and the presence of applicant for the purpose of trial is secured. It is further submitted that investigation is over and charge-sheet is submitted and therefore, now there is no possibility of tampering with the evidence.