LAWS(GJH)-2016-6-141

SUSHIL NANAIYA AMNANDA Vs. STATE OF GUJARAT

Decided On June 21, 2016
Sushil Nanaiya Amnanda Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.I -30 of 2016 registered with Vapi Town Police Station, District -Valsad for the offences punishable under Sections 408 and 120 -B of the IPC.

(2.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for the respondent -State.

(3.) Learned advocate for the applicant submits that the applicant is ready and willing to deposit Rs.50,000/ - within a period of three weeks from the date of his actual release without prejudice to his rights and contensions. It is submitted that the applicant is an innocent person and he has been falsely implicated in the alleged offence. It is submitted that investigation is over and charge -sheet is submitted, now there is no possibility to tamper with the evidence. It is further submitted that there is no criminal antecedents against the present applicant. It is lastly submitted that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, he may be enlarged on regular bail.