AFROZ MOHD. HASAN FATTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an application filed by an accused for regular bail in connection with C.R. No. I -16 of 2014 registered with the DCB Police Station, Surat of the offence punishable under Section 120 -B, 420, 465, 467, 468, 471, 477 -A of the Indian Penal Code.

(2.) IT appears from the materials on record that the applicant herein was arrested on 20th August, 2014. On completion of the Investigation the charge -sheet was filed on 15th November, 2014. The applicant prayed for bail before the learned Sessions Court at Surat. The learned 7th Additional District and Sessions Judge, Surat vide order dated 24th December, 2014, rejected the bail application.

(3.) ON 11th April, 2014, one Shri Utpal D. Dave, serving as a Cluster Branch Manager in the ICICI Bank lodged the First Information Report, inter alia state as under: -