GARVIT DIVAKAR RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being I-C.R. No.181 of 2014 registered with Vapi Town Police Station, Valsad for the offences punishable under Ss. 408, 420, 467, 468, 471 and 114 of the Indian Penal Code, 1860 (for short "IPC") / The Bharatiya Nyaya Sanhita, 2023 (for short "BNS").

(3.) Learned Advocate appearing on behalf of the applicant submits that the applicant has nothing to do with the offence and he is falsely implicated in the offence. The applicant was released on bail in 2014. At that time, he was unable to furnish a permanent address and, without informing the court, he changed his address. Due to this, proceedings under Sec. 82 of the Cr.P.C. were initiated, and an offence was registered. Consequently, the proceedings of Criminal Case No. 813 of 2016 were initiated in the absence of the applicant. The applicant has now been arrested and sent to jail. It is submitted that, due to a lack of knowledge and unawareness, the applicant moved to Rajasthan, and it was not his mala fide intention to change his residence. It is further submitted that, considering the nature of the offence, the applicant may be granted regular bail with the imposition of suitable conditions.