AMIRKHAN YUSUFBHAI PATHAN 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. 439 of Cr.P.C. for regular bail in connection with FIR being C.R. No.11191011240064 of 2024 registered with DCB Police Station, Ahmedabad City, for the offences punishable under Ss. 408, 409, 420, 465, 467, 468, 471 and 120B of Indian Penal Code, 1860.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence. Investigation is over and chargesheet has been filed. In Chargesheet, there are total 25 witnesses and 7 accused are yet to be arrested. Total 900 pages have been submitted by the Investigating Officer and there is no chance to commence the trial in near future. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.