MAHESHDAN PRABHUDAN LANGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Bharatiya Nagarik Suraksha Sanhita for regular bail in connection with F.I.R. No.11208055240280 of 2024 registered with DCB Police Station, District Rajkot for the offences punishable under Ss. 420, 465, 467, 468, 471, 474 and 120(B) of the Indian Penal Code, 1860.

(2.) Learned advocate Mr. A. J. Yagnik appearing for the applicant has submitted that the offence alleged in the F.I.R. had taken place between 1/2/2023 to 30/3/2023 for which the F.I.R. has been lodged on 30/11/2024. The delay caused in lodging F.I.R. has not been explained satisfactorily by the prosecution. The applicant has been arrested in connection of the present offence on 20/12/2024 and since then, he is in custody.

(3.) In support of his submissions, learned Advocate for the applicant has relied upon the following judgments:-