KAUSHIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.11197046230837 of 2023 registered with Shinor Police Station, District-Vadodara Rural of the offence punishable under Ss. -406, 420, 418, 419, 465, 467, 468, 469, 471, 120B of IPC.

(3.) Learned advocate appearing for the applicant has submitted that the applicant-accused was arrested on 12/10/2023 and since then he is in jail. Learned advocate submitted that the so-called incident has taken place for the period between 11/3/2019 to 14/3/2023, for which the FIR has been lodged on 12/10/2023. Learned advocate for the applicant has also submitted that the investigation has already been completed and charge-sheet has also been filed. Learned advocate submits that the FIR is filed total 08 accused persons and the name of present applicant is shown as accused no.1 in the FIR. Except the present applicant, other co-accused persons have been released by the co-ordinate bench of this Court as well as concerned trial Court. He further submits that so far as the role of the present applicant is concerned, his role is identically similar to the other co-accused, who are already enlarged on bail. He further submits that the entire case of the prosecution hinges upon the documentary evidence and all those documents have already been collected by the IO during the course of investigation. Therefore, there is no chance to tamper with the documents. Under the circumstances, learned advocate for the applicant prays that the applicant may be enlarged on bail on any suitable terms and conditions.