GAURAV ASHOKKUMAR KULSING CHAMAR 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.11210056221355 of 2022 registered with the Dindoli Police Station, Surat of the offence punishable under Ss. 392, 397 and 120(b) of the IPC and Sec. 25(1-B) of the Arms Act and Sec. 135(1) of the G.P. Act.

(3.) Learned advocate appearing for the applicant has submitted that the applicant-accused was arrested on 3/6/2022 and since then he is in jail. Learned advocate for the applicant has also submitted that the investigation has already been completed and charge-sheet has also been filed. Learned advocate for the applicant has submitted that the first information report has been filed against unknown persons and during the course of investigation, on the basis of the statement of the co-accused, the applicant-accused has been arraigned as an accused. It is submitted that there is no recovery or discovery at the instance of the applicant-accused. The applicant-accused has not been identified in the Test Identification Parade. Learned advocate for the applicant has further submitted that the other co-accused, having similar or graver role, have already been released on bail either by this very Court or by the trial court. Under the circumstances, learned advocate for the applicant prays that the applicant may be enlarged on bail on any suitable terms and conditions.